ABAKASH BEHERA Vs. SUDAM CHARAN JENA

JUDGEMENT

(1.) The petitioner is the defendant No.3 in Civil Suit No.342 of 2022 pending in the Court of learned Civil Judge (Sr. Division), Jajpur Road, filed by the present Opposite Parties as Plaintiffs.

(2.) In the present application filed under Article 227 of the Constitution of India, the defendant-petitioner seeks to challenge the order dtd. 7/12/2023 passed by the learned Additional District Judge, Jajpur Road in FAO No.15 of 2023 reversing the order dtd. 25/4/2023 passed by the trial Court in Interim Application No.181 of 2022 arising out of the aforementioned suit.

(3.) The plaintiffs have filed the suit in representative capacity as villagers of Jakhapur claiming the following relief:-