Md. Nayeem @ Md. Nayeen vs Chaitan Ch. Pradhan And
2025 Latest Caselaw 10088 Ori

Orissa High Court

Md. Nayeem @ Md. Nayeen vs Chaitan Ch. Pradhan And on 17 November, 2025

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                          R.S.A. No.431 of 2003

 Md. Nayeem @ Md. Nayeen               .....                              Appellant(s)
 Ansari
                                                            Mr. D.P. Mohanty, Advocate
                                  -versus-
 Chaitan Ch. Pradhan and                                                 Respondent(s)
 others9
                                                             Mr. S.K. Nayak-2,Advocate
                                 CORAM:
  THE HON'BLE MR. JUSTICE ANANDA CHANDRA BEHERA
                                                ORDER

Order No.                                      17.11.2025
   18.      1.    This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. During the course of hearing, learned counsels of both the sides submitted for framing of additional substantial question of law in addition to the question of law already been framed vide order dated 01.09.2004 on the basis of the pleadings and findings of the learned trial court and the 1st appellate court.

3. According to the submissions of the learned counsels of both the sides, the following additional substantial question of law framed as follows:-

(i) Whether the findings and observations made by the learned trial court in Paragraph Nos.10 and 10(1) in the judgment of the decree of the suit vide T.S. No.19 of 1991-I and confirming of the same by the learned 1 st appellate court vide T.A. No.40/3 of 2000/03, i.e., executed by the defendant no.1 in favour of the plaintiff vide Ext.1 is void and does not convey any title is

sustainable under law.

4. Heard from the learned counsels of both the sides.

5. Hearing is concluded and judgment is reserved for deciding the substantial question of law formulated on dated 01.09.2004 as well as today, i.e., on 17.11.2025.

( A.C. Behera ) Judge Jagabandhu

Designation: Personal Assistant