CHEWANG DORJEE BHUTIA Vs. RUTH HALEEM

JUDGEMENT

(1.) The appellant had filed a suit in the Court of Civil Judge, South Sikkim at Namchi, registered as Title Suit No.04/2007, against the plaintiff of Civil Suit No. 23 of 1980 as defendant no.1 and District Collector, South District, Namchi and Sub-Divisional Magistrate, Rabongla, as defendant nos. 2 and 3, respectively, with the following prayers :

(2.) The schedule of the plaint reads as follows: SCHEDULE

(3.) The aforesaid suit was transferred to the Court of Civil Judge, Junior Division at Mangan, North Sikkim, wherein the same was registered as Title Suit No. 04 of 2014. The suit was dismissed by the learned Trial Court by judgment and decree dated 30.09.2015. The appeal preferred by the appellant being Title Appeal No.1 of 2015 having been dismissed by the learned District Judge, North Sikkim by judgment and decree dated 09.06.2016, the appellant has filed this Second Appeal.