Sudhir Agarwal, Kaushal Jayendra Thaker, J. - (1.) Heard Sri B.D. Pandey, learned counsel for appellant and Sri Apoorva Hajela, Advocate for respondent.
(2.) This appeal under Section 96 of the Code of Civil Procedure has arisen from the judgment and decree dated 07.05.1984 passed by Sri O.P. Srivastava, Civil Judge, Jhansi in Original Suit No. 14 of 1984 (Sri Mohan Ji Gupta and another v. State of U.P. and others).
(3.) This is a defendant's appeal. It was initially decided vide judgment and order dated 02.07.2007, where against appellant preferred Civil Appeal No. 642 of 2016 and Supreme Court vide judgment dated 29.01.2016 has allowed appeal and set aside this Court's judgment dated 02.07.2007 observing that this Court has not decided matter as per requirement of Order 41, Rule 30 C.P.C. by framing point for determination and after appreciation of evidence etc. and thereafter has remanded matter with request to this Court to decide appeal within six months.;