GANGA SINGH Vs. YUGRAJ SINGH

JUDGEMENT

(1.) The facts are : Ganga Singh institutes a lawsuit under Sec. 229B, Z.A. and L.R. Act. The facts comprising a claim as a co-bhumidhar tenant in possession is put forth. On 22.8.1990 the suit is decreed.

(2.) Aggrieved by the order, defendant Yugraj Singh and others in first appeal. On 29.11.1991 Additional Commissioner has allowed the appeal ; the judgment and decree of trial court dated 22.8.1990 are rescinded. The cause is remitted to trial court for re-disposal in the light of so-called illuminating comments in the final order. Greatly disconcerted by this turn of events, Ganga Singh, plaintiff, lodges second appeal.

(3.) Heard the counsel for the parties.