STATE OF ORISSA Vs. PRAFULLA KUMAR PRADHAN

JUDGEMENT

(1.) This 2nd appeal has been preferred against the reversing judgment.

(2.) The appellant-State in this 2nd appeal was the defendant before the trial court in the suit vide T.S. No.32 of 1985 and respondent before the 1st appellate court in the 1st appeal vide T.A. No.06 of 1987.

(3.) The respondent in this 2nd appeal was the plaintiff before the trial court in the suit vide T.S. No.32 of 1985 and appellant before the 1st appellate court in the 1st appeal vide T.A. No.06 of 1987.