GANESH SINGH Vs. ADYA PRASAD SINGH

JUDGEMENT

(1.) The respondent has appeared through counsel.

(2.) I have heard the submissions of learned counsel on both sides and proceed to dispose of the present appeal.

(3.) The present second appeal is directed against the order dated 10.08.2015 passed by the learned First Appellate Court, namely the District & Sessions Judge, Shahdara, Karkardooma Courts in RCA No. 04/2013, whereby the First Appellate Court allowed the application under Order XLI Rule 27 CPC preferred by the appellant before it, who is the respondent herein, and set aside the judgment & decree dated 10.12.2012 passed by the Trial Court, namely the SCJ -cum -RC (North -East), Karkardooma Courts, Delhi in Civil Suit No. 73/2008 and remanded the suit back to the Trial Court with a direction to allow the respondent herein/ plaintiff to place on record the documents in question, and allow him to prove the same in accordance with law. The appellant herein/ defendant was held entitled to rebut the evidence, which the respondent/ plaintiff may adduce.