SMT. NAMITARANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) in this appeal under section 100 of the Code of Civil Procedure (for short, called as "Code"), the appellant has called in question the judgment passed by the 1st Additional District Judge, Cuttack in R.F.A. No. 133 of 2010 followed by the decree, confirming the judgment and decree passed by the learned Civil Judge, Junior Division, First Court, Cuttack in C.S No.13 of 2007.

(2.) For the sake of convenience, in order to bring in clarity and avoid confusion, the parties hereinafter have been referred to as they have been arraigned in the trial Court.

(3.) The plaintiff's case is that she is the owner in possession of the landed property described in Schedule-'A' of the pliant. This land had been purchased by the plaintiff from one Nrusingha Pradhan by registered sale deed dated 30.08.1988 for valuable consideration. It is asserted that since the time of purchase, she has been in possession of the same being so delivered by her vendor, namely, Nrusingha Pradhan. The land having been so mutated in her name, she has been paying the revenue to the State. It has been further pleaded that after purchase, the plaintiff has constructed a house over said Schedule-'A' land and is in occupation of the same.