MAHESH CHANDRA SHARMA Vs. ANIKIT LEPCHA

JUDGEMENT

(1.) This Appeal questions the Judgment of the District Judge, Special Division - I, Gangtok, Sikkim, in Eviction Suit No.06 of 2020 (Smt. Anikit Lepcha and Others vs. Mahesh Chandra Sharma), dtd. 16/4/2024, which decreed the suit of the Plaintiffs (Respondents herein) and directed the Appellant (Defendant) to hand over vacant possession of the tenanted premises, within three months of the pronouncement of the impugned Judgment.

(2.) The original Plaintiff, Tshering Dorjee Lama (the husband of the present Plaintiff No.1) was duly substituted by her on his demise, vide the Order of the Trial Court, dtd. 10/4/2023 and arrayed as Plaintiff No.1. Their daughters Yangchen Tshering Lama and Peden Tshering Lama, were arrayed as Plaintiffs No.2 and 3 respectively.

(3.) The parties shall be referred to by their litigative status during trial.