MOHAN PATRA Vs. DUKHABANDHU PATRA

JUDGEMENT

(1.) The appellant in this appeal calls in question the judgment and decree passed by the learned District Judge, Keonjhar in R.F.A. No. 27 of 2004 filed by the respondents being the unsuccessful plaintiffs in the trial court.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned in the trial court.

(3.) Plaintiff's case is that one Halu Patra is the common ancestor of the parties. He died leaving behind two sons namely, Puria and Pitei. Defendant No. 1 and 2 are the son and daughter of Puria respectively. Pitei had two sons namely, Narayan and Jadu. Narayan is dead and plaintiff No. 1 and 2 are his successors. Plaintiff No. 3 is the widow of Jadu. The plaintiff No. 4 to 8 are the sons and daughters of Jadu.