SHANTI SUBBA Vs. JASHANG SUBBA

JUDGEMENT

(1.) Heard Mr. Zangpo Sherpa, learned counsel appearing for the petitioners and Mr. N. Rai, learned Senior Counsel appearing for the respondent.

(2.) This Revision Petition under Section 115 read with Section 151 of the Code of Civil Procedure, 1908 (for short, "CPC") is filed challenging the impugned order dated 11.03.2019 passed by the learned District Judge, East Sikkim at Gangtok rejecting three applications - one by petitioner no. 1 (defendant no.1), another by petitioner no. 2 (defendant no.2) and the third one, which is a joint application by petitioner nos. 3, 4 and 5 (defendant nos.3, 4 and5), filed under Order VII Rule 11 read with Section 151 CPC.

(3.) At the very outset, it will be appropriate to note that Mr. Sherpa has relied on the application of petitioner no. 2, who is the father of petitioner nos. 1, 3, 4, 5 and the respondent.