SUSHILKUMAR KAMALNARAYAN JAISWAL Vs. AWTARSINGH

JUDGEMENT

(1.) Heard.

(2.) This writ petition takes exception to the judgment and decree dtd. 25/02/2020 passed by District Judge-4, Chandrapur in Regular Civil Appeal No.105 of 2016, partly allowing the appeal and thereby setting aside the judgment and decree dtd. 14/10/2016 passed by 3rd Joint Civil Judge Junior Division, Chandrapur in Regular Civil Suit No. 282 of 2012 and thereby remanding the matter to the trial Court for deciding the suit afresh.

(3.) The facts leading to the present petition are as follows: (The parties are referred to as per their status before the trial Court.)