BISWAMBAR DAS Vs. STATE OF ODISHA & ANR

JUDGEMENT

(1.) This appeal under section 100 of the Code of Civil Procedure has been filed challenging the judgment and decree passed by the learned Senior Civil Judge, Jaleswar in R.F.A. No. 42 of 2015 (R.F.A. No. 59 of 2012 / R.F.A. No. 69 of 2009).

(2.) The appellant as the plaintiff has filed Title Suit No. 47 of 2000 for declaration of his right, title and interest over the suit land as described in Schedule-A of the plaint. The suit has been filed against the State and the Tahasildar within whose jurisdiction, the suit land stands arraigning them as defendants. The suit having been dismissed, he had filed the appeal. As no fruitful result has been yielded in the appeal; with the dismissal of the suit standing confirmed by the appellate court, the present appeal has been filed.

(3.) 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.