SAUKAT ARA Vs. NAZIR MOHAMMED

JUDGEMENT

(1.) The unsuccessful plaintiffs have preferred this appeal against the judgment and decree passed in T.S. No.37 of 1985 by the Additional Subordinate Judge, Cuttack (as it was then). By the said judgment and decree the suit has been dismissed.

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

(3.) The plaintiff's case is that:-