SATISH KUMAR NAIK Vs. DEBENDRA PATEL AND OTHERS

JUDGEMENT

(1.) This is a plaintiff's appeal against confirming judgment in a suit for declaration of title and permanent injunction.

(2.) An area Ac.111 dec. of land appertaining to plot nos.3978 and 3987 khata no.470 of village Darlipali in the district of Sundargarh is the subject matter of dispute.

(3.) The case of the plaintiff is that he is the owner in possession of the suit land. He used to pay rent. There are 38 mohua trees standing over the suit land. The defendants have no semblance of right, title and interest over the same. They created disturbance in his possession. With this factual scenario, he instituted the suit seeking the reliefs mentioned supra.