RAGHUNATH MOHANTY Vs. JUTI DEI

JUDGEMENT

(1.) THE above two appeals have been directed against the order and judgment dated 26.3.2001 passed by the learned Single Judge in First Appeal Nos.159/84 and 195/84 dismissing the first appeal preferred by the appellant by reversing the judgment and decree in T.S. No.278 of 1978/48/77 and allowing the first appeal preferred by the respondent.

(2.) SINCE the appellants in both the appeals are same and the issues involve are same, they are being heard together and disposed of by this common judgment.

(3.) MR . P.K. Rath, learned counsel for the appellant raises all the issues which were agitated before the learned Single Judge.