SHYAMA BASKE Vs. COLLECTOR, BALASORE

JUDGEMENT

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

(2.) The appellant in this 2nd appeal, i.e., Shyama Baske was the plaintiff before the trial court in the suit vide T.S. No.88 of 1995-I and the appellant before the 1st appellate court in the 1st appeal vide T.A. No.4 of 1999.

(3.) The respondent in this 2nd appeal was the defendant before the trial court in the suit vide T.S. No.88 of 1995-I and respondent before the 1st appellate court in the 1st appeal vide T.A. No.04 of 1999.