MARCELINE DSOUZA Vs. EDWARD DSOUZA

JUDGEMENT

(1.) Heard Sri.K.Ravishankar, learned counsel for the appellants and Sri.Cyril Prasad Pais, learned counsel for the respondent.

(2.) The present second appeal is filed challenging the order passed in RA No.71/2021 dtd. 10/2/2023 on the file of I Addl. Senior Civil Judge and CJM, Mangaluru, Dakshina Kannada whereby, the judgment passed in O.S.No.156/2014 dtd. 20/3/2021 on the file of I Addl. Civil Judge, Dakshina Kannada, came to be set aside and matter was remitted to the Trial Court for fresh disposal in accordance with law.

(3.) Brief facts of the case which are utmost necessary for disposal of the appeal are as under: