ARUN BANSAL Vs. ANIL KUMAR PURI AND ORS.

JUDGEMENT

(1.) I have heard learned counsel for the parties.

(2.) While framing the substantial question of law to be considered in the present second appeal, this Court on 14.07.2015, inter alia, recorded the relevant factual background and observed as follows:

(3.) The submission of Mr. Aneja is that the First Appellate Court erred in allowing the first appeal of the respondent/ plaintiff and remanding the case back to the Trial Court with a direction to decide the suit after taking evidence of the parties and adjudicating upon all the issues as framed on 19.10.2010 and 09.07.2014 (which have been wrongly typed in the impugned judgment as 19.01.2014 and 29.11.2014).