BRAHMANANDA MOHANTA Vs. KALIA MOHANTO AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the Judgment dated 6.9.1980 and decree dated 16.9.1980 passed by the learned Sub -Judge, Keonjhar in T.S. No. 56 of 1977 -1.

(2.) THE facts of the case are as follows:

(3.) DEFENDANTS 6, 10, 11 and 12 filed a joint written statement stating therein that Defendant No. 6 purchased two kittas of land out of suit plot No. 108/531 and Defendants 10 and 11 jointly purchased three kittas out of the same suit plot whereas Defendant No. 12's father purchased Ac. 0.20 decimals out of suit Plot No. 379 from Plaintiffs 2 to 4 under oral transactions and remained in possession for more than 30 years. Thus, they perfected title by adverse possession in respect of the land on which they are in possession and the Plaintiffs' suit to that extent is liable to be dismissed.