NINIMANI DEI @ NANIMANI DEI Vs. MAHESWAR SAHU

JUDGEMENT

(1.) Defendant is the appellant against a reversing judgment.

(2.) The respondent as plaintiff instituted C.S. No.462 of 2006 in the court of the learned Civil Judge (Sr. Divn.), Baripada for declaration of title and partition impleading the appellant as defendant.

(3.) An area measuring Ac.0.200 dec. appertaining to plot nos.78/191 under khata no.74/38 including the building standing thereon in mouza Sunagadia was the subject matter of dispute in the suit.