RAMKRISHNA GANESH BHIDE Vs. CHUNILAL MATHURDAS MEHTA

JUDGEMENT

(1.) Heard

(2.) Rule. By consent Rule is made returnable forthwith.

(3.) The petitioners challenge judgment and order dated 7th February, 2004 passed by the lower Appellate Court in Civil Appeal No. 441 of 1995. By the impugned order while setting aside the decree of the trial Court passed in Civil suit No. 2102 of 1983 dated 15th April, 1995, the lower Appellate Court has remanded the matter to the trial Court for fresh hearing thereof, including giving opportunity to the parties to lead additional evidence, if they so desire.