MURALIDHAR NAYAK Vs. JAYAHARI MAHANTA & OTHERS

JUDGEMENT

(1.) This is a plaintiff's appeal against confirming judgment in a suit for declaration of right, title and interest, confirmation of possession, recovery of possession, in case the plaintiff is dispossessed during pendency of the suit and permanent injunction.

(2.) The dispute pertains to an area of Ac.0.25 dec. agricultural land appertaining to Sabik Khata No.3, Sabik Plot No.417/1, which corresponds to Hal Khata No.49, Hal Plot No.313 and homestead appertains to Sabik Plot No.666/732 which corresponds to Hal Plot No.38, Ac.0.18 dec. and Hal Plot No.38/1218 Ac.0.18 dec. appertaining to Hal Khata No.166 of Mouza-Sankarpur.

(3.) Defendant nos.1 to 3 filed a written statement denying the assertions made in the plaint. According to them, their grandfather Laxman Mohanta got the agricultural land under Sabik Plot No.417. Laxman Mohanta was in possession of the same. After his death, his son and grand sons are in possession of the same. In the Hal ROR, the names of defendant nos.1 to 3 have been recorded. The above plot corresponds to Hal Plot No.313, Hal Khata No.49 area Ac.0.25 dec. They are paying rent. The plaintiff is an Amin in Tahasil Office.