SATYABHAMA PATTANAIK Vs. BIJENDRA MOHAPATRA

JUDGEMENT

(1.) This writ application has been filed by the petitioner, who was the defendant in the suit registered as T.S. No.382 of 1996 before the learned Civil Judge (Senior Division), Bhubaneswar.

(2.) The suit was instituted by the opposite party No.1 for a decree for declaration of his right, title, interest and confirmation of possession over the suit land along with adecree for permanent injunction wherein the present petitioner and the opposite parties 2 and 3 were arrayed as defendants.

(3.) Bereft of unnecessary details, it would suffice to say that after trial, the learned trial court decreed the suit filed by the plaintiff opposite party No.1 by its judgment and decree dated 01.11.2007 and 15.11.2007 respectively.