T NARAYAN SWAMY Vs. TAHASILDAR, PARLAKHEMUNDI AND ANOTHER

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and decree passed by the learned Additional District Judge, Parlakhemundi in T.A. No. 4 of 1994.

(2.) The present appellant as the plaintiff had filed T.S. No. 6/91, a suit for declaration of his title and possession over the land described in the schedule of the plaint and for further direction to the respondent no. 1 for effecting mutation of the said land in his name. The suit having been dismissed, the unsuccessful plaintiff had carried an appeal. As that move has also failed, the present appeal has been filed under Section 100 of the Code of Civil Procedure.

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