ANDHAVARAPU GOVINDA RAJULU Vs. NABEEN KUMAR SAHU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellants/ plaintiffs, against the Judgment and Decree passed by the learned Principal District Judge, Srikakulam in AS No.71 of 2000, dtd. 6/11/2006, which preferred by the respondents herein against the Judgment and Decree passed in OS No.227 of 1995, dtd. 20/6/2000. The learned Principal District Judge, Srikakulam remanded OS No.227 of 1995 to the trial Court for fresh disposal after considering the documents, filed by the respondents/defendants.

(2.) The present Civil Miscellaneous Appeal is filed by the appellants/ plaintiffs in OS No.227 of 1995 challenging the remand Order passed by the learned Principal District Judge, Srikakulam.

(3.) The appellants and the respondents hereinafter referred to as plaintiffs and defendants as arrayed before the trial Court.