SMT. MALATILATA MISHRA AND Vs. KESHAB CHANDRA MOHAPATRA

JUDGEMENT

(1.) The Defendants are the Appellants assailing the judgment and decree dated 5.1.2015 and 8.1.2015, respectively passed by the learned District & Sessions Judge, Jajpur in R.F.A. No.66 of 2013 allowing the appeal and reversing the judgment and decree dated 12.8.2013 and 23.8.2013, respectively passed by the learned Civil Judge (Senior Division), Jajpur in Civil Suit No.415 of 2011.

(2.) This Second Appeal is admitted on the following two substantial questions of law for consideration:

(3.) The unshorn details of the facts leading to filing of the suit is that the suit land measuring area of Ac0.34 decimals pertaining to Sabik Plot No.239 under Sabik Khata No.35 in Mouza Mishra Brahmapur was purchased in the name of the plaintiff and his sister Sebati Dei on payment of consideration by the maternal uncle of the plaintiff vide registered sale deed No.6464 dated 19.9.1975. The Plaintiff's mother Jamuna Dei being the mother guardian of the plaintiff executed document to look after minor share in the said suit land.