Annapurna Bag vs Motiram Sahu & Others
2022 Latest Caselaw 335 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                          RSA No.445 of 2005
             Annapurna Bag                         ....            Appellant
                                               Mr.Sankarsan Rath, Advocate

                                         -versus-
             Motiram Sahu & Others                   ....        Respondents
                                                     Mr. B.P. Das, Advocate
                       CORAM:
                       MR. JUSTICE D.DASH
                                   ORDER

12.01.2022 Order No.

07. 1. This matter is taken up through Video Conferencing Mode.

2. Heard learned counsel for the Parties.

3. The Appeal is admitted on the following substantial question of law.

"Whether the finding of the lower Appellate Court that the Respondents-Defendants have perfected their title over the suit land by way of adverse possession by remaining in possession of the same with effect from 01.05.1987, the date when the so-called deed of gift executed by Brundabti, which is invalid in the eye of law is legally sustainable?"

4. On the consent of the learned counsel for the Parties, the hearing of the Appeal is concluded.

5. Judgment is reserved.

(D.Dash) Judge Basu