BHUPATLAL TRIBHUBAN DAS Vs. CHEMA ORAM (DEAD)

JUDGEMENT

(1.) The appellant in this appeal has challenged the judgment and decree passed by the learned Ad hoc Additional District Judge (F.T.C.), Rourkela in Title Appeal No. 16/7/98 of 2002 confirming the judgment and decree passed by the learned Civil Judge (Junior Division), Rourkela in Title Suit No. 25 of 1992.

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

(3.) The appellant as the plaintiff had filed this suit for declaration of his right, title, interest and possession over the suit land and also for injunction.