KOLLURU BRAHMANANDAM Vs. PATA PENCHALA RAVI KUMAR

JUDGEMENT

(1.) THE matter is coming under interlocutory but both the counsel made submissions in elaboration and further made a request to dispose of the civil miscellaneous appeal itself. Hence, the civil miscellaneous appeal itself is being disposed of finally by this court.

(2.) IN CMAMP. No. 547 of 2007 interim suspension was granted for a period of two months and subsequent thereto the said interim suspension was further extended for two more weeks and subsequent thereto on 8-2-2007 the said interim suspension already granted had been extended until further orders.

(3.) THE Civil Miscellaneous Appeal is filed as against an order of remand made by the learned Principal District Judge, Nellore, in a. S. No. 100 of 2006. The operative portion of the order made in A. S. No. 100 of 2006 aforesaid reads as hereunder: in the result, the appeal is allowed setting aside the judgment and decree of the lower court and the matter is remanded to the lower court for disposal afresh. Both the parties are permitted to adduce fresh evidence with regard to the status of P. W. 2 and also they are permitted to advance their contentions with regard to the validity of the decree in o. S. 882/2002 and its binding nature. Each party do bear their own costs. Both parties shall appear before the Junior Civil Judge on 26-2-2007.