BHARAT PRADHAN AND ANOTHER Vs. SADHU CHARAN GAUDA

JUDGEMENT

(1.) This is a plaintiffs' appeal against confirming judgment in a suit for permanent injunction.

(2.) The case of the plaintiffs is that the suit schedule land originally belonged to the father of the defendant. He got the land from the ex-ruler of Parikuda for rendering services. To press his legal necessity, he sold the same to the plaintiffs by means of a registered sale deed dated 25.6.1966 for valid consideration and thereafter delivered possession. As the defendant threatened them to dispossess, they instituted the suit seeking the reliefs mentioned supra.

(3.) The case of the defendant is that the suit land is the joint family property. The sale deed was not for legal necessity. Possession was not delivered. The plaintiff has not acquired any title over the same.