DIVISIONAL FOREST OFFICER (T) Vs. ASHOK TSHERING BHUTIA

JUDGEMENT

(1.) The defendants are in appeal against a judgment rendered by the learned District Judge, South Sikkim at Namchi (learned Trial Judge) in a title suit filed by the respondent herein as the plaintiff.

(2.) The facts relevant to decide the present appeal are as under:

(3.) The defendant nos.1 and 2 filed their written statement. The defendant nos.1 and 2, inter alia, pleaded as under: