BISHNUPADA BIRING Vs. ARDHENDU SEKHAR BIRING

JUDGEMENT

(1.) The present application has been preferred against an order dated October 10, 2018, accepting the report filed by a Survey Commissioner, upon rejection of the written objection filed thereto by the defendant/petitioner.

(2.) The suit was filed by the opposite party against the petitioner for declaration of title and possession as well as for permanent injunction restraining the defendant from disturbing the peaceful possession of the opposite party from the suit premises.

(3.) The defendant/petitioner is contesting the said suit by filing a written statement as well as a counter-claim seeking declaration of the petitioner's title, for permanent injunction restraining the opposite party from disturbing the petitioner's possession and for other consequential reliefs.