KUMARI SAHU AND ORS. Vs. SUDHANSU BHUSAN MEHER

JUDGEMENT

(1.) The writ petitioners herein challenge the order dated 26.09.2012 passed by the learned Additional District Judge, Bolangir in F.A.O. No. 8/12 of 2012 confirming the order of injunction passed by the learned Civil Judge (Junior Division), Bolangir allowing the opposite party's prayer for interim injunction restraining the writ petitioners not to either come upon or create any disturbances over a portion of the suit land marked 'B' in the sketch map annexed to the plaint.

(2.) The writ petitioners are the defendants and the opposite party is the plaintiff in Civil Suit No. 17 of 2012 in the court of the learned Civil Judge (Junior Division), Bolangir.

(3.) The suit is for declaration of plaintiff's right and title over the entire suit land appertaining to Plot No. 20/3374 measuring an area of Ac.0.058 of Mouza-Bijakhaman, P.S.-Bolangir No. 150, District-Bolangir with further prayer for eviction of the defendants from a portion of the suit land which is marked 'A' in the sketch map and a decree for perpetual injunction restraining the defendants from creating any disturbance in peaceful possession and enjoyment over the rest part of the suit land marked 'B' in the sketch.