VISHNU DASHRATH CHAVAN Vs. PUNDALIK DASHRATH CHAVAN

JUDGEMENT

(1.) Admit.

(2.) With the consent of the learned Counsel for the respective parties, the appeal is taken up for final hearing at the stage of admission.

(3.) The appellant herein has challenged the judgment and order dated 3 rd May, 2014, whereby the Adhoc District Judge-I, Vasai has set aside and quashed the judgment and decree dt.28.2.2013 and remanded the suit with pps 1 of 10 38 ao 14-16 wih caa.doc direction - "to allow the plaintiff and the defendant to establish their respective claims so that the dispute should be resolved in proper legal manner following the observations made in the judgment, but not swaying away with it".