Din Dayal Agarwal vs Ajay Kumar Goyal And Others
2021 Latest Caselaw 12869 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        RSA No.483 of 2015

                 Din Dayal Agarwal                   ....          Appellant
                                             Mr.S.P.Mishra, Senior Advocate
                                          -versus-
                 Ajay Kumar Goyal and others         ....         Respondents
                         Mr.S.K.Dwivedy, Advocate for Respondent Nos. 1 & 2

                              CORAM:
                              JUSTICE B. P. ROUTRAY

                                            ORDER

14.12.2021 Order No.

4. 1. Heard Mr.S.P.Mishra, learned Senior Counsel for the Appellant and Mr.S.K.Dwivedy, learned counsel for the Respondents 1 & 2.

2. It is submitted by both parties that the scope of settlement of the dispute between the parties is no more and there is no chance of amicable settlement.

3. The present appeal is against the concurring judgment of the First Appellate Court. The suit was for eviction which was decreed in favour of the plaintiffs along with damages for the relevant period. No ground is seen in favour of the Appellant nor any substantial question of law is there to admit the appeal.

4. The appeal is dismissed.

( B.P. Routray) Judge

C.R.Biswal