SUMER CHAND Vs. MEWA RAM

JUDGEMENT

(1.) Leave granted.

(2.) Defendant in a suit for redemption of mortgage is before us aggrieved by and dissatisfied with the judgment and order dated 28.10.2006 passed by a learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in S.A. No. 5 of 1994 dismissing the appeal preferred by the appellant herein from a judgment and order dated 13.1.1994 passed by the Additional District Judge, Kurukshetra remanding the matter back to the trial Court for fresh decision permitting the parties to lead more evidence on a joint request made by the learned Counsel for the parties.

(3.) Plaintiffs-respondents were the purchaser of the land in suit by reason of registered deed of sale dated 22.5.1973 from one Babu Ram. Babu Ram had executed a deed of mortgage in favour of the appellant herein by a registered deed of mortgage dated 16.6.1970.