- (1.) RAM Janam Singh, J. These are two second appeals filed by Dhan Prakash and Sumer Chand against the judments and decree dated 18-4-94 passed by learned Additional Commissioner, Meerut arising out of suits under Section 229-B of the U. P. Z. A. and L. R. Act.
(2.) I have heard the learned Counsel for the parties and perused the records carefully. During the pendency of the appeal an application has been moved by the ap pellant staling therein that Mahabir Singh Rana and Smt. Bcena Rana, residents of 44, Mission Compound, Saharanpur may be ordered to be impleaded as Respondent Nos. 22 and 23 in the second appeal. Under the circumstances of the present case, it would be proper to implead them as respondents as such they are al lowed to be impleaded as respondents.
(3.) WITHOUT expressing any opinion on the merits of the case, t he case is remanded back to the learned trial Court for fresh decision after affording opportunity to the parties to adduce oral and documentary evidence. This order will also govern Second Appealno. 87of 1993-94/saharanpur. Appeal disposed of. .;