SANGAY LAMA Vs. CHANDRA KUMAR SHARMA

JUDGEMENT

(1.) Aggrieved by the decision of the Learned First Appellate Court, the Appellant assails the finding in Title Appeal No.05 of 2017, whereby the Learned District Judge, Special Division " II, Sikkim, at Gangtok, while upholding the finding of the Learned Trial Court on two Issues, set aside the finding on Issue No.3.

(2.) (i). The Appellant herein was the Defendant/Respondent No.4 before the Learned Courts below; Respondent No.1 herein was the Plaintiff/Appellant; Respondent No.2 herein was the Defendant No.1 (ex parte)/Respondent No.1; Respondent Nos.3 and 4 herein was the Defendant Nos.2 and 3/Respondent Nos.2 and 3 and, the Respondent No.5 herein was the Defendant No.5/Respondent No.5.

(3.) In this Second Appeal, the lone substantial question of law framed for determination is;