ARJUNA PADHAN Vs. SURENDRANATH SATPATHY

JUDGEMENT

(1.) The plaintiff in Title Suit No. 50 of 1967 has preferred this appeal against the judgment of the court below confirming the decision of the trial court dismissing the plaintiff's suit.

(2.) The suit was for issuing a permanent injunction restraining the defendants from entering upon the suit property described in the schedule attached to the plaint and also from interfering in any manner with the possession of the plaintiff over the suit property.

(3.) In view of the question involved and the decision I am going to take in this appeal it is not necessary for me to deal with the respective cases of both the parties.