BRUNDABAN NAIK Vs. PANCHU NAIK

JUDGEMENT

(1.) THE defendants are in appeal against the judgment and decree passed by the learned District Judge, Boudh -Kondhamal in T.A.No. 7 of 1984 confirming the judgment and decree passed by the learned Additional Munsif, U.Gudayagiri in T.S.No. 4 of 1980 allowing the claim of the plaintiff for recovery of possession of the suit land from the defendants.

(2.) THE following substantial questions of law were formulated for consideration in this appeal.

(3.) DESPITE service of notice, no one is present on behalf of the respondents.