SHYAMAL PAL Vs. DR. BHOLANATH SHARMA

JUDGEMENT

(1.) The Appellant assails the Judgment of the Court of the Learned District Judge, Special Division - I, Gangtok, Sikkim, dtd. 15/4/2025, in Title Suit No.10 of 2022 (Shri Shyamal Pal vs. Dr. Bholanath Sharma and Others). The Learned Trial Court was of the view that the Plaintiff was not entitled to any of the reliefs claimed by him and thereby dismissed the suit.

(2.) I.A. No.01 of 2026 is an application filed by the Appellant under Sec. 5 of the Limitation Act, 1963, seeking condonation of 170 days' delay in filing the instant Appeal.

(3.) Issue Notice to the Respondents.