DWARIKA PRASAD AGRAWAL Vs. SATYANARAYAN

JUDGEMENT

(1.) THIS is defendant's miscellaneous appeal filed under Order 43 Rule l(u) of the Code Of Civil Procedure (for short "CPC") against the remand order dated 24.11.2010 passed by Additional District Judge, Rajandgaon in Civil Appeal No. 3-A/2010.

(2.) BRIEF facts of the case are : Respondent/plaintiff instituted a suit for declaration and permanent injunction.

(3.) THE respondent/plaintiff filed an appeal. Application under Order 41 Rule 27 of CPC for admission of documents as additional evidence was also filed.