T. ONGYAL BHUTIA Vs. PHUMPI BHUTIA

JUDGEMENT

(1.) 1(i). The Appellant -Plaintiff has come up in Appeal against the impugned judgment dated 27 -09 -2013 passed by the Learned District Judge, Special Division -II, East Sikkim at Gangtok, in Title Suit No. 12 of 2012, filed him for declaration, partition, recovery of possession, injunction and other consequential relief's, was dismissed.

(2.) WHETHER Late Khichung Bhutia had two wives, that is, whether Smt. Gyam Phigu Bhutia (defendant No. 1) and Smt. Indra Maya Tamang (proforma defendant No. 10) are both wives of Late Khichung Bhutia

(3.) WHETHER Late Jamyang Bhutia was the absolute owner of the Schedule A property