STATE OF ORISSA Vs. MOHAMMAD KHAN,

JUDGEMENT

(1.) The defendants are the appellants against a reversing judgment.

(2.) Respondents as plaintiffs instituted T.S. No.57 of 1989 in the court of the learned Civil Judge (Senior Division), Aska for a declaration of title, confirmation of possession and in the alternative for recovery of possession in case the plaintiffs are found to have been dispossessed from the suit land during pendency of the suit impleading the appellants as defendants.

(3.) The following family tree would show the relationship of the parties. <IMG>JUDGEMENT_63_LAWS(ORI)4_2017.jpg</IMG>