RAMANATH @ RAMAKANTA MOHANTY Vs. UMESH CHANDRA BEHERA

JUDGEMENT

(1.) These three appeals under section 100 of the Code of Civil Procedure (herein after for short called 'the Code') arise out of the common judgment dated 30.07.2015 passed by the learned 3rd Additional District Judge, Cuttack in R.F.A. No. 53 of 2011 (37 of 2014) and R.F.A. No. 54 of 2011 (20 of 2014) followed by the decrees.

(2.) This appellant as plaintiff has filed suit i.e. C.S. No. 67 of 1992 against the respondent-defendants praying for a decree of declaration of his right, title, and interest over the suit land and premises as to have been so acquired by way of adverse possession and for permanent injunction, restraining them or their agents etc from entering upon the suit land and premises.

(3.) The respondents as the plaintiffs have filed the suit i.e. T.S. No. 562 of 1996 with the prayers to pass a decree for eviction of the appellant (defendant therein) and damage @ Rs. 100.00 per day with effect from 01.11.1996 till eviction.