HENARANI DAS Vs. SURESH CH SISU GOSWAMY

JUDGEMENT

(1.) The appellant by filing this Second Appeal impeaches the judgment and decree passed by the learned 2nd Additional District Judge, Puri in R.F.A. No. 36 of 2008 which arises out of the judgment and decree passed in O.S. Nos. 39/115 of 1986/82 as later on clarified undergoing modification by order dated 12.12.2006 passed by learned Addl. Civil Judge, (Sr. Division), Puri in C.M.A. No. 06 of 2004.

(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 lis now in hand has a long journey since the year 1982 which has by now been for around three decade and half. The same has to be stated for proper appreciation of the matters involved in this appeal. The run is therefore described hereinbelow:-