(1.) This appeal under section 100 of the Code of Civil Procedure (in short, hereinafter referred to as 'the Code') has been filed questioning the judgment and decree dated 26.02.2015 and 12.03.2015 respectively passed by the learned 3rd Additional District Judge, Cuttack in R.F.A. No. 70 of 2010 / 05 of 2014 confirming the judgment and decree passed by the learned 2nd Additional Civil Judge (Sr. Division), Cuttack in Title Suit No. 215 of 2001.
(2.) The appellant as the plaintiff had filed the suit for declaration of his title over the suit land and permanent injunction arraigning the respondents as the defendants. The suit having been dismissed, he had carried an appeal under section 96 of the Code. The appeal has also been dismissed. Thus, the appellant being the unsuccessful plaintiff althrough is now before this Court with this second appeal.
(3.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the trial court.