RADHADEBI LATH AGRAWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal has been directed against the judgment and decree passed by the learned District Judge, Bargarh in R.F.A. No.10/42 of 2011 confirming the judgment and decree passed by the learned Civil Judge (Sr. Division), Bargarh in Civil Suit No.111 of 2005.

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

(3.) Plaintiff's case is that the suit had been originally purchased by Rameswar Lath Agrawal from one Dani Dash by registered sale deed dated 04.11.1943 and since then Rameswar and his family members remained in possession of the same. It is stated that the plaintiff has been in possession of the suit land after the death of her grand father-in-law. This factum of possession is said to have been noted in the remark column of the record of Major Bandobasth Khata, i.e., major settlement record. So, she also claims to have been in possession of the suit land for more than the statutory period to the knowledge of the defendant-State and thus, asserts to have acquired title by adverse possession.