SENIOR DIVISIONAL Vs. MUMTAZ

JUDGEMENT

(1.) This appeal under section 100 of the Code of Civil Procedure (for short the 'Code ) has been filed questioning the judgment and decree passed by the learned Adhoc Additional District Judge, Fast Track Court, Rourkela in Title Appeal No. 32/41 of 20012002.

(2.) The respondent no.1 as the plaintiff has filed the suit, i.e. Title Suit No. 17/1997 praying for a decree for permanent injunction restraining this appellant (defendant no.1) and respondent no.2 (defendant No.2) from evicting him from the suit-telephone booth situated at Rourkela Railway Station and not to interfere in the possession of the same by the plaintiff.

(3.) 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.