KINTALI SAMBA MURTY Vs. BIDIKA ARICHITO AND ORS.

JUDGEMENT

(1.) THIS is a second appeal of the Plaintiff from the reversing decision of the District Judge, Koraput dated 31 -7 -1972 passed in Title Appeal No. 18 of 1970.

(2.) THE Plaintiff filed the suit for declaration of title, recovery of possession and damages. The suit land has been described in schedule 'C' of the plaint.

(3.) TRIAL Court decreed the suit on finding that the Plaintiff had acquired title to it by purchase and that he was in possession of it till 2 -1 -1966 when the Defendants forcibly ousted him. Consequently the Defendants' plea that they acquired title by adverse possession has not been made out. He also granted past damages of Rs. 481. 75 paise and future damages at the rate of Rs. 7/ - per month.