RAJINDER SHARMA Vs. ARPANA SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 30.5.2009 passed by the High Court of Punjab and Haryana.

(3.) By the impugned judgment, the learned Single Judge of the High Court remitted the appeal to the trial Court with a direction to the trial Court to allow the Respondent herein to adduce additional evidence and by giving corresponding right to the Appellant herein to rebut that evidence.