ANDHRA PRADHAN Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) The unsuccessful plaintiff in the trial court has filed this appeal challenging the judgment and decree passed by the learned District Judge, Kandhamal in R.F.A. No. 21 of 2003 confirming the judgment and decree passed by the Civil Judge (Sr. Division), Baliguda in Title Suit No. 61 of 2001.

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

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