STATE OF SIKKIM Vs. SHRI DILLI PRASAD SHARMA

JUDGEMENT

(1.) The instant first Appeal emanates from the judgment and decree dated 27.08.2013 rendered in Title Suit No. 22 of 2010 filed by the Respondent herein.

(2.) The parties are referred herein as per their litigative status in the suit before the Court below.

(3.) The brief facts as projected by the plaintiff are that his grandfather, namely, late Shyam Lall, Sharma being the absolute owner of plot number 40 and 41 measuring 0.54 acre and 0.32 acre respectively, situated at Pioneer Reserve Block, Development Area, Gangtok, East Sikkim, (hereinafter referred to as the "suit land") constructed two storied G.C.I. roofing house and resided therein until his death, in the year 1977.