PABANA BHOLA @ SASMAL Vs. SHERANTI BEWA

JUDGEMENT

(1.) Defendant No. 5 is the appellant against an affirming judgment.

(2.) Gadadhar Samal, predecessor-in-interest of the respondent No. 1 and father of the respondent Nos. 2 to 4 as plaintiff, instituted T.S. No. 140/270 of 1988/81 in the court of the learned Additional Munsif, Puri for declaration of their right, title, interest and recovery of possession and permanent injunction impleading the appellant as well as respondent Nos. 9 to 16 as defendants.

(3.) The following genealogy would show the relationship of the parties.