VASIM SALAUDDIN TOORBALLY Vs. ABDULREHMAN GULAMMOHAMMED SHEIKH

JUDGEMENT

(1.) Heard learned Advocate Mr. S. P. Majmudar with learned Advocate Mr. Jamshed Kavina for the appellants and learned Advocate Mr. N. K. Majmudar for the respondent Nos.3 and 4. Though served, none appears for rest of the respondents. With the consent of learned Advocates for respective parties, the appeal is taken up for hearing.

(2.) The present appeal is filed under Order XLIII, Rule 1(u) of Civil Procedure Code (hereinafter referred to as " C.P.C ."), challenging the judgment and decree dated 29 th February, 2024 passed by 12th Additional District Judge, Vadodara in Regular Civil Appeal No.261 of 2023, whereby Appellate Court has quashed and set aside judgment and decree passed by the Trial Court and remanded the matter back to the Trial Court to re-decide suit filed by appellants.

(3.) As far as possible, the parties will be referred to as per their original position before the Trial Court.