MEHAR SINGH Vs. CHARANJIT SINGH

JUDGEMENT

(1.) This is a second appeal against the order dated 1.9.1987 passed by Addl. District Judge, Ludhiana, who accepted the appeal of the defendants and remanded the case to the trial Court under Order 41 Rule 23-A C.P.C. with the direction to record the evidence of the parties afresh in terms of the observations made the appellate court and then to decide the case afresh.

(2.) The brief facts of the case can be described in the following manner:-

(3.) Aggrieved by the order dated 1.9.1987 passed by the Court of Addl. District Judge, Ludhiana, the present appeal.