SARASWATHAMMA Vs. VASANTHAMMANI URS

JUDGEMENT

(1.) ORDER dated 09.11.2012 passed by the II Additional District Judge, Mysuru passed in R.A. No. 124/2009 is called in question by filing an appeal under Order 43 Rule 1(u) of CPC.

(2.) HEARD the learned counsel appearing for the parties and matter is admitted to consider the following substantial question of law:

(3.) WHILE remanding the matter, the learned Judge of the First Appellate Court has directed the Trial Court to frame two issues, 1) In regard to limitation; 2) in regard to refund of earnest money.