DEELIPKUMAR SAGARMAL SABOO Vs. RAMAVTAR SAGARMAL SABOO

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) Appeal was admitted vide order dtd. 17/2/2023 on following substantial question of law :

(3.) Appellant is the original defendant, who is aggrieved by judgment and decree dtd. 4/3/2021 passed by the lower appellate Court in Regular Civil Appeal No. 59/2020, reversing order of rejection of plaint passed by the Trial Court below Exh. 16 and remanding the matter before Trial Court for decision on merits.