HARAMANI MOHANTY Vs. SUSHILA KUMARI MOHANTY

JUDGEMENT

(1.) THE petitioners in this Civil Revision filed title suit No. 75 of 1987 in the Court Of the Munsif. 2nd Court; Cuttack (now Civil Judge, Junior Division) for the following reliefs :

(2.) BEING aggrieved by the said judgment and decree of the trial Court. Rabindra Kishore Mohanty, the original defendant filed Title Appeal No. 70 of 1989 in the Court of District Judge, Cuttack.

(3.) THE material Sections being Section 4 (4) and Section 51 of the Consolidation Act are quoted below :