PARBATI DEBI Vs. PRAHALLAD TRIPATHY AND ANR.

JUDGEMENT

(1.) THE Petitioner is the Appellant against a judgment of reversal. Plaintiff is the daughter and Defendants are sons of Arta Tiadi, since deceased.

(2.) PLAINTIFF 's case is that her mother Sulochana purchased the suit properties by a registered sale deed dated 10 -7 -1923 from Arta and one Suli Dibya out of her Stridhan property. Sulochana was in possession of the properties and after her death Petitioner is the sale heir and has been in possession of the same. During settlement operation Defendants claimed ownership and so Petitioner has filed the suit for declaration of title, confirmation of possession and in the alternative for recovery of possession.

(3.) THE trial Court decreed the suit holding that the sale deed is a genuine one and Defendants are in permissive possession.