SUNYABASI PAIKRA Vs. PARAMANANDA RANSINGH

JUDGEMENT

(1.) THE plaintiffs are in appeal against a remand Judgment of she learned First Additional District Judge. Puri, allowing the appeal of the defendants thereby setting aside the Judgment of the lower Court remanding the suit for fresh disposal, the suit being one for litle, possession and injunction.

(2.) THE disputed land appertains to 1962 settlement plot No. 199 measuring Ac.0. 358 decimals and plot No. 200 measuring an area of Ac.0. 314 decimals which corresponds to Sabik Plot Nos. 164, 166 and 167 under Khata No. 24 of mouza Jagamara and 1962 settlement Khata No. 351 and plot No. 911, total Ac.0. 764 decimals of Baramunda.

(3.) THE trial Court framed the following issues :