NABAKISHORE PRUSTY & OTHERS Vs. BISWANATH DEB

JUDGEMENT

(1.) Defendants are the appellants against a confirming judgment.

(2.) The dispute pertains to one pucca room standing over plot no.368, holding no.371, Ac.0.005 dec. out of Ac.0.50 dec. of mouza-Gurujang, District-Khurda.

(3.) Plaintiff-Respondent instituted the suit for declaration of title and permanent injunction. The case of the plaintiff is that he is the marfatdar of the deity Sri Sri Ramanarayan Ram bije Jujarsingh. His ancestor had constructed a temple and a pucca room. In the year 1970, the plaintiff allowed one Hadibandhu Prusti to prepare bhog for the deity in the room. Hadibandhu was in possession of the room on payment of rent. Two years before his death, he handed over the key of the room to the plaintiff. The room was in his possession.