NARAYAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal has been filed by the plaintiff challenging the judgment and decree passed by the learned District Judge, Ganjam, Berhampur in RFA No. 29 of 2012. By the said judgment and decree, the learned District Judge has set aside the judgment and decree passed by the learned Civil Judge (Sr. Divn.), Berhampur in C.S. No. 208 of 2008. The suit filed by the appellant as the plaintiff had been decreed by the Trial Court and that has been dismissed by the Lower Appellate Court.

(2.) Heard the learned counsel for the parties and perused the judgments of the Courts below.

(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 arrayed in the Court below.