Smt. Ramarani Sahoo vs Sri Lalatendu Swain &
2022 Latest Caselaw 1696 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    RSA No.270 of 2011

                Smt. Ramarani Sahoo        ....                         Appellant

                                            -versus-
                Sri Lalatendu Swain &      ....                      Respondents
                Another

                          CORAM:
                          MR. JUSTICE D.DASH
                                      ORDER

07.03.2022 Order No.

13. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard learned counsel for the parties in the matter of admission.

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

"Whether the conclusion arrived at by the First Appellate Court that the Defendant No.1 has not encroached any portion of the Plaintiff's land is the outcome of perverse appreciation of evidence on record."

4. On consent of the learned counsel for the parties, the Appeal is heard.

5. Hearing is concluded. Judgment is reserved.

As prayed for, learned counsel for the parties may submit their written notes of submission by 11.03.2022.

(D. Dash), Judge Basu