JADUNATH PANDA Vs. JOGENDRA DEBATA

JUDGEMENT

(1.) This appeal has been filed challenging the judgment in Title Appeal No. 27 of 1999 passed by the learned Addl. Dist Judge, Jajpur in which the final decree passed by the learned Civil Judge (Sr. Division), Jajpur in Title Suit No. 29 of 1981 which has been confirmed.

(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.) The lower appellate Court on this objection came to conclude that this appellant had never filed any objection to the report of the Commissioner of the Court below and he has also not shown that the report of the Commissioner contains any such irregularity or infirmity. So the appeal has been held to be without any merit. It has also been held to the time barred.