FURDEN TSHERING BHUTIA Vs. PAYZEE BHUTIA (SHERPA)

JUDGEMENT

(1.) This litigation has a long chequered history of almost 15 years with several rounds before this Court itself.

(2.) Dissatisfied with the judgment and decree passed on 07.04.2016 in Title Appeal No. 03 of 2015 the present Regular Second Appeal was registered before this Court and on completion of the pleadings matter taken up for hearing on 27.02.2019.

(3.) During the course of arguments, on a query raised by this Court regarding the possibility of an amicable settlement, the respective parties and the Counsels submitted that they were willing to explore the possibility to resolve the matter amicably.