STATE OF ORISSA Vs. PADMANAV PRADHAN

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and decree dated 15.5.1992 and 9.7.1992 respectively passed by the Learned Subordinate Judge, Deogarh in Title Suit No. 27 of 1990.

(2.) RESPONDENTS 1 to 8 as plaintiffs filed the suit for declaration of their right, title and interest over Schedule 'A' lands as described in the plaint. They also prayed for recovery of Rs. 1,91,160 from the Defendants who are the State Government represented through the District Collector, Sambalpur and Land Acquisition Officer, Rengali and Bhirnkund Irrigation Project, Sambalpur. The claims of the plaintiffs were as follows:

(3.) ON the basis of the above pleadings of the parties, the Learned Subordinate Judge framed as many as 16 issues for just decision of the case and some of the issues are extracted herewith: