DEVI MAYA CHETTRI Vs. MAHESH CHETTRI

JUDGEMENT

(1.) By filing IA No. 02 of 2020, Mr. A.K. Upadhyaya, learned Senior Counsel assisted by Ms. Rachhitta Rai for respondent no. 3 submits that the appeal was presented against the judgment and decree dated 31.07.2017 passed by the learned District Judge, East Sikkim at Gangtok in Title Suit No. 05/2014. He submits that, however, in the judgment and order dated 23.11.2020 of this Court, 'District Judge, Special Division-II, East Sikkim' was recorded instead of 'District Judge, East Sikkim at Gangtok' and therefore, the same may be appropriately corrected.

(2.) Mr. T.B. Thapa, learned Senior Counsel appearing for the appellant has also endorsed the submission.

(3.) None had appeared for respondent nos.1 and 2 at the time of hearing of the appeal.