RABINARAYAN NAIK Vs. SUREN KUMAR SATPATHY

JUDGEMENT

(1.) THE present respondents as plaintiffs filed T.S.No. 45 of 1984 in the Court of learned Sub -ordinate Judge, Dhenkanal for declaration of title and confirmation of possession over the suit property and also permanent injunction against the present appellant -defendants. That suit was decreed and the present appellants carried appeal, vide Title Appeal No. 27 of 1985 before the learned District Judge, Dhenkanal. The said Court having confirmed the decree of the trial Court, the present appeal has been preferred. During pendency of this appeal, Respondent Nos. 1 and 3 died, but their legal heirs were not brought on record for which the appeal abated against those respondents. At this juncture, a question came up for consideration as to whether the present appeal would abate as a whole or continue against the remaining respondents.

(2.) MR . Sahoo, learned Counsel appearing for the respondents submits that the decree passed by the Courts below being inseparable for all the respondents, abatement of the appeal against some of them would entail abatement of the appeal as a whole. Mr. Mishra, learned Counsel appearing for the appellants on the other hand contends that the appeal can continue against the remaining respondents, as question of law only is to be decided in the Second Appeal.

(3.) IN the aforementioned situation, the present appeal abates as a whole, but in peculiar circumstances of the case without any cost.