MAN KUMARI SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal arises out of a suit for declaration, cancellation of Sale Deed, etc. filed by plaintiff -appellant, which has been dismissed by the Court of District Judge, Special Division ­ II at Gangtok, East Sikkim vide Judgment dated 12.08.2013 passed in Title Suit No. 04 of 2012. The appeal was admitted. Notices were issued to respondents. The matter was listed for hearing on 07.03.2014 and on that day, time was sought and granted to both the parties to settle the matter out of Court.

(3.) LEARNED Additional Advocate General submitted that the present dispute is in between the appellant and respondent No. 4. They are only the Registering Authority. Therefore, this appeal can be disposed off in terms of compromise entered in between the appellant and respondent No. 4.