RAM CHANDRA Vs. BRIJ LAL

JUDGEMENT

(1.) THIS is an appeal from the judgment and decree passed by Ist Appellate Court dated 25. 7. 2002, whereby the learned First Appellate Court while allowing the appeal and setting aside the judgment and decree of the learned Trial Court remanded the matter back to the learned Trial Court for fresh decision of the case after obtaining expert opinion in regard to the thumb impression on the agreement for sale.

(2.) THE plaintiff-respondent had filed the suit for specific performance of registered agreement for sale allegedly executed by the defendant-appellant after obtaining the earnest money.

(3.) THE suit was contested inter alia on the ground that the registered agreement for sale, on which the photo of the defendant-appellant was also affixed, did not bear the signature or thumb-impression of the defendant-appellant.