NAFEES AHMAD Vs. SOINUDDIN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Judicature at Allahabad, Lucknow Bench dtd. 4/9/2017 in Second Appeal No.69/2008, by which the Second Appeal filed by the respondents - herein came to be partly allowed and the matter was remitted to the First Appellate Court on the ground that the First Appellate Court failed to comply with the provisions of Order 41 Rule 31 of the Code of Civil Procedure (CPC).

(3.) The High Court, while deciding the Second Appeal, formulated the following substantial question of law:-