LAXMIDHAR SAHU Vs. BHIMA SAHU AND OTHERS

JUDGEMENT

(1.) The unsuccessful defendant No. 4 in the trial court has filed this appeal challenging the judgment and decree passed by the learned Second Additional District Judge, Bhubaneswar in T.A. No. 13/18 of 1999 confirming the judgment and decree passed by learned Civil Judge (Jr. Divn.), Bhubaneswar in T.S. No. 63 of 1992.

(2.) For the sake of convenience to bring clarity and to avoid confusion, the parties hereinafter have been referred to as they have been arrayed in the trial court.

(3.) Facts necessary for the purpose are the followings:-