BRAHMANANDA SAHOO Vs. LAXMAN KUMAR SHAH AND ANOTHER

JUDGEMENT

(1.) The unsuccessful defendant in C. S. No. 537 of 2007 of the Court of the Civil Judge (Sr. Division), First Court, Cuttack has challenged the judgment and decree passed therein by filing this appeal.

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

(3.) The case of the plaintiff is as follows :