NISHI SWAIN Vs. BIKALA CHARAN SWAIN

JUDGEMENT

(1.) THIS appeal by the plaintiff under Order 43, Rule 1(u), CPC, arises out of an order of remand.

(2.) IN the impugned order, the appellate Court observed ;

(3.) IN the result, the appellate order is set aside and the appeal is allowed. There shall however be no order as to costs of this Court.