PRAKASH Vs. GULAB UKHA PARDESHI

JUDGEMENT

(1.) Heard.

(2.) Although, the legal heirs of the sole respondent are served none has entered appearance in the matter. As the case is pending for long time, it is taken up for hearing.

(3.) In the present Appeal From Order the appellant is challenging the order passed by the learned District Judge allowing the appeal and setting aside the Judgment of the Civil Judge, Junior Division and remanding the case to the Civil Judge, Junior division for fresh trial.