REGENT COMPUTRONICS PVT. LTD.

ARTABANDHU MOHAPATRA Appellant

V/S

BISWESWAR BHUTIA Respondents

Referred Judgements :-

RAGHO PRASAD V. PRATAP NARAIN AGARWAL [REFERRED TO]
SUBBAIYA PANDARAM V. MD. MUSTAFA [REFERRED TO]
DAGADABAI V. SAKHARAM [REFERRED TO]
JAIMNI DAS V. PHULLA KHAN [REFERRED TO]
SONI LALJI JETHA VS. SONI KALIDAS DEVCHAND [REFERRED TO]
MOTI VS. ROSHAN [REFERRED TO]
MAIDI BHIKASHMIAH VS. VENUGOPALRAO [REFERRED TO]
ACHHIMAN BIBI VS. ABDUR RAHIM NASKAR [REFERRED TO]
SRI DAMODAR JEW THAKUR VS. HEMA NARAYAN MISRA [REFERRED TO]
SULTAN JEHAN BEGUM VS. GUL MOHD [REFERRED TO]
LALA NAND LAL VS. SUNDER LAL [REFERRED TO]
KRISHNA PRASAD SINGH VS. ADYANATH GHATAK [REFERRED TO]
FATIMA BIBI VS. AHAJEE MUHAMMAD USMAN SAHIB (DIED) [REFERRED TO]
N. E. VEDAMMAL VS. S. R. KRISHNAMOORTHY IYER [REFERRED TO]

JUDGEMENT

(1.) Legal representatives of the plaintiff are in appeal against the affirming judgment and decree of the learned Additional District Judge of Dhenkanal in a suit for title, confirmation of possession and permanent injunction.

(2.) O. S. No. 40 of 1954 had been filed on 11-3-1954 for recovery of possession from the plaintiff on the allegation that the defendant had been forcibly dispossessed on 16-12-1953 and the suit was decreed for recovery of possession on 7-7-1955. Execution of the decree had been levied and the last execution case being No. 12 of 1966 for recovery of possession was pending when on 19-12-1966, the plaintiff filed the present action being Title Suit No. 75 of 1966 alleging in para 12 of the plaint :-

(3.) Mr. Mohanty for the appellants seeks support from the following observations of the learned single Judge In Damodar Jew Thakur's case (AIR 1969 Orissa 54 at p. 55) :--

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ARTABANDHU MOHAPATRA Vs. BISWESWAR BHUTIA

Referred Judgements :-

JUDGEMENT

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