STATE OF ORISSA Vs. DEEPAK KUMAR DAS

JUDGEMENT

(1.) This appeal has been filed by the State of Odisha and its functionaries assailing the judgment and decree dated 23.01.1999 and 30.04.1999 respectively passed by learned Civil Judge (Senior Division), Bhubaneswar in T.S. No.727 of 1998, whereby he decreed the suit recording compromise between the parties.

(2.) Initially the respondents herein had raised a question of maintainability of the appeal. However, this Court vide order dated 27.01.2004, held the appeal to be maintainable. Now, this appeal has come up for final hearing.

(3.) A short narration of fact, which is necessary for adjudication of this appeal, is as follows: