NATABAR DAS AND ORS. Vs. POKA SENAPATI

JUDGEMENT

(1.) THIS appeal is against the reversing judgment of the learned Subordinate Judge in Title Appeal No. 9/4 of 1984 in respect of the disputed land measuring 5 links X 100 links pertaining to plot No. 48.

(2.) THE Plaintiffs filed the suit for declaration of tide and recovery of possession since a cloud was cast on his title and possession by the sale Defendant who also claimed title and possession. The lower court framed the following issues:

(3.) WHETHER the Plaintiffs have acquired any easementary right over the suit land?