SUSHILARANI BEHERA Vs. HAGURU MAHALIK

JUDGEMENT

(1.) This 2nd Appeal has been preferred against the confirming Judgment.

(2.) The predecessor of the appellants in this 2nd Appeal i.e. Kali Charan Behera was the sole plaintiff before the Trial Court in the suit vide O.S.No.189/87-I and appellant before the 1st Appellate Court in the 1st Appeal vide T.A. No.78 of 1991-I.

(3.) The suit of the plaintiff (Kali Charan Behera) vide O.S.No.189/87-I before the Trial Court against the defendants was a suit for injunction simpliciter.