TRINATH PANDA Vs. DILLIP KUMAR PANDA

JUDGEMENT

(1.) This petition challenges the order dated 08.03.2019, passed by the learned Civil Judge (Junior Division), Khurda, in C.S. No.154 of 2018, whereby and whereunder, learned trial judge has rejected the counter claim of the defendant.

(2.) Since the petition is disposed of on a short point, facts need not be recounted in details. Suffice it to say that plaintiff- opposite party instituted the suit for permanent and mandatory injunction. Defendant entered contest and filed written statement -cum-counter claim. Learned trial court held that the subjectmatter of the suit and the counter claim is totally different. Held so, it rejected the counter claim.

(3.) Heard Mr. S. K. Samantaray-2, learned counsel for the petitioners.