JADUNATH JENA Vs. HIRAMANI BEWA & OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Subordinate, Anandapur in Title Appeal No.7 of 1982 reversing the judgment of the learned Munsif, Anandapur.

(2.) Respondent no.1 as plaintiff instituted a suit for declaration that the decree passed in T.M.S No.72 of 1974 and mortgage deed executed in favour of defendant no.8 are illegal and invalid.

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