ISWAR CHANDRA PATEL Vs. PITER TIRKEY AND OTHERS

JUDGEMENT

(1.) Plaintiff no.2 is the appellant against a confirming judgment in a suit for declaration of right, title, interest over the water reservoir and permanent injunction.

(2.) The suit schedule property is a water reservoir, having an area of Ac.17.63 dec. described in the schedule 'A' of the plaint.

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