MAMATA PANIGRAHY ALIAS PANIGRAHI Vs. HEMALATA DALAI

JUDGEMENT

(1.) This second appeal under section 100 of the Code of Civil Procedure had been filed against the judgment and decree passed by the learned Second Addl. District Judge, Berhampur in R.F.A. No. 21 of 2013 reversing the judgment and decree passed by learned Civil Judge (Jr. Division), Berhampur in Civil Suit No. 56 of 2009.

(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 arraigned in the trial Court.

(3.) The suit of the plaintiffs is with the prayer for passing a decree for declaration in their favour confirming possession over the suit house and their tenancy in respect of that as also for permanent injunction directing the defendants and restraining them from interfering or disturbing in any manner with their enjoyment and possession without resorting to the process of law.