SOMANATH MISRA Vs. NARAHARI DAS AND ORS.

JUDGEMENT

(1.) THE Plaintiff has preferred this appeal against the judgment of the Additional District Judge, Cuttack in Title Appeal No. 32 of 1972 confirming the decision of the Second Munsif, Cuttack in Title Suit No. 2 of 1969.

(2.) THE Plaintiff's suit is for declaration of title and confirmation of possession or in the alternative for recovery of possession of the suit plot comprising an area only of Ac. 0.38 decimals as described in the plaint.

(3.) DEFENDANT No. 5 and Defendant No. 8 are respectively the widow and minor son of Udia. Defendants 3, 4, 6 and 7 are the daughters of Udia. Defendant No. 2 is the husband of Defendant No. 3. According to the Defendants, Defendant No. 5. sold the suit land to Defendants 2 and 3, who in their turn sold it to Defendant No. 1.