C.L.VERMA, j. - (1.) THIS reference has been made by the learned Additional Commissioner, Jhansi by his order dated 18-7-97 passed in revision No. 88/105 of 96-97 district Hamirpur recommending that the revision be allowed, the order of the trial Court be set aside and the case be remanded to it for fresh decision on merits according to law.
(2.) I have heard the learned Counsel for the parties and perused the record. A perusal of the record reveals that the trial Court did not deal with the proceedings in a proper Judicial manner and passed the order without giving an opportunity to the present revisionist. The learned Additional Commissioner after considering the material on record has rightly recommended that the case be remanded to the trial Court for fresh decision.
(3.) AGREEING with the recommendation of the learned Additional Commissioner. I accept the reference, allow the revision, set aside the order of the trial Court and remand the case to it for fresh decision in the light of the observations made by the learned Additional Commissioner in his recommending order. Revision Allowed;