RAJKISHORE SAHOO Vs. DAYANIDHI

JUDGEMENT

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

(2.) The appellant in this second appeal was the defendant No.1 before the Trial Court in the suit vide T.S. No.199 of 1990 and appellant before the First Appellate Court in the First Appeal vide T.A. No.50 of 1996. The respondents in this second appeal were the plaintiff and defendant Nos.1(a) to 4 respectively before the Trial Court in the suit vide T.S. No.199 of 1990 and respondents before the First Appellate Court in the First Appeal vide T.A. No.50 of 1996.

(3.) The suit of the plaintiff (respondent No.1 in this second appeal) before the Trial Court vide T.S. No.199 of 1990 against the defendants was a suit for partition.