TASHI DAWA Vs. CHET KUMAR PRADHAN @ PREETAM PRADHAN

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 29.06.2013 passed by the learned District Judge, Special Division -I, Sikkim at Gangtok, in Eviction Suit No.05 of 2010, whereby the suit for eviction filed by the Appellant against the Respondent was dismissed.

(2.) DURING the course of hearing of the Appeal, parties had expressed their desire to settle the dispute out of court and by order dated 18.11.2013, time sought for for that purpose was allowed.

(3.) IN view of the above, nothing further requires to be gone into. The Appeal therefore stands disposed off as compromised.