SADANANDA DAS Vs. SUKADEV DAS

JUDGEMENT

(1.) Plaintiff is in appeal against a confirming judgment of the learned Additional District Judge, Bhadrak in a suit for permanent injunction.

(2.) The case of the plaintiff was that the suit land was recorded in favour of his father, Bhima Das in the R.O.R. of the year 1984. He was in possession of the said land. Thereafter, he is in possession of the same and acquired title by way of adverse possession. It was further pleaded that the defendant had no semblance of right, title and interest over the suit land. The sale deed executed by Chadhei Dei in favour of defendant is void. Chadhei Dei had no title over the suit land.

(3.) The defendant filed written statement denying the assertions made in the plaint. According to him, the suit property originally belonged to Rusi Sahu and the co-sharers. The same fell to the share of Rusi Sahu in the partition. After his death, his only daughter, Chadhei Dei alienated the suit land on 12.8.1954 to him by means of a registered sale deed and delivered possession.