RUTUPARNA PRADHAN Vs. SRI SRI JAGANNATH MAHAPRABHU AND

JUDGEMENT

(1.) This appeal under section 100 of the Code has been filed impeaching the judgment and decree passed by the learned District Judge, Bargarh in R.F.A. No. 57 of 2015 confirming the judgment and decree passed by the learned Nyayadhikari, Gram Nyayalaya- cum- Civil Judge (Junior Division), Attabira in C.S.G.N. No. 03 of 2015.

(2.) The respondents as the plaintiffs had filed the suit for recovery of possession of the suit land belonging to the deity (respondent no.1-plaintiff no.1) from appellant-(defendant) and for permanent injunction. The suit having been dismissed, the present appellant being aggrieved and under sufferance of the said judgment and decree had preferred the first appeal under section 96 of the Code.

(3.) 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.