SANWARMAL @ SAMARMAL SARAF @ AGRAWALLA Vs. MANORAMA MISHRA

JUDGEMENT

(1.) BOTH the appeals having arisen out of the judgment dated 16.12.2013 passed by the learned District Judge, Puri in R.F.A. Nos.109 and 110 of 2010 are analogously heard to be disposed of by a common judgment.

(2.) VIDE the impugned judgment, the learned District Judge has set aside the judgment and decree passed by the learned Additional Civil Judge (Senior Division), Puri in C.S. No.74/269 of 2007/2003 and remanded the suit back to the learned trial court for fresh adjudication.

(3.) THE appellant and the respondent are plaintiff and defendant, respectively, before the learned trial court.