(1.) Heard learned Counsel for the parties.
(2.) This appeal is directed against judgment, award and decree dated 15.04.1982 given by VI A.D.J., Agra in L.A. Case No. 39 of 1978.
(3.) Appeal was filed in the year 1983 along with delay condonation application. Delay was condoned on 02.11.1994. Thereafter, the above regular number was allotted to the appeal. Even though the matter is extremely old still the court has got no option except to remand the matter.