RABI NARAYAN ROUT Vs. BAIRAGI KHUNTIA

JUDGEMENT

(1.) Heard Mr. L. Sarangi, learned counsel for the Petitioners and Mr. S.S. Bhuyan, learned counsel for the Opposite Party.

(2.) Present CMP is directed against order dtd. 3/2/2025 of learned 2nd Additional Senior Civil Judge, Bhubaneswar passed in CS No.839 of 2008, wherein the prayer of the defendants to recall P.W.1 for further cross-examination has been rejected.

(3.) Present opposite party being the plaintiff filed CS No.839 of 2008 praying for a declaration that the agreement and General Power of Attorney dtd. 18/9/1993 are not binding being tainted playing fraud and further, to declare their status as tenants along with permanent injunction and consequential reliefs.