BINOD BIHARI JAINA Vs. RAJA BAHADUR SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties. The appellant is aggrieved by an order dated 1.4.2002 passed by the learned Appellate Judge disposing of RCA No. 386/2000.

(2.) VIDE impugned order dated 1.4.2002 the learned Appellate Judge has set aside the judgment and decree dated 1.4.1997 passed by the learned Trial Judge and has remanded the matter to the learned Trial Judge for fresh adjudication.

(3.) THE issue framed by the learned Appellate Judge reads as under: -