Sri Jayanta Kumar Acharya vs Sri Niranjan Acharya
2022 Latest Caselaw 1679 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          RSA No.155 of 2019
                   Sri Jayanta Kumar Acharya                     ....          Appellant
                                                             Mr. S.K. Mishra, Advocate
                                                  -versus-
                   Sri Niranjan Acharya                          ....        Respondent

                               CORAM:
                               JUSTICE B. P. ROUTRAY
                                                ORDER

04.03.2022 Order No.

03. 1. Heard Mr. S.K. Mishra, learned counsel for the Appellant.

2. The suit is for declaration of right, title, interest and confirmation of possession and to declare the sale deed under Ext.1 as illegal and void.

3. The learned trial court dismissed the suit in absence of sufficient proof to substantiate the contention of the Plaintiff which was confirmed by the First Appellate Court.

4. Upon hearing Mr. S.K. Mishra, learned counsel for the Appellant and going through the judgments of the learned trial court as well the First Appellate Court, I do not find any substantial question of law to admit the appeal.

5. The appeal is dismissed.

( B.P. Routray) Judge

B.K. Barik