SAJJAN SINGH Vs. BHAJAN SINGH

JUDGEMENT

(1.) His suit for joint possession was decreed by the trial court vide judgment dtd. 14/5/2014 but by way of the order dtd. 1/11/2016 passed in Civil Appeal N: 29 of 2014, learned Addl. District Judge, Sangrur, has set aside the judgment dtd. 14/5/2014 of the trial Court. Certain additional issues have been framed by the appellate court and the case has been remanded to the trial Court to give findings on the additional issues as framed by the Appellate Court and then decided the suit afresh. It is this order of appellate court, which in under challenge before this court.

(2.) In order to appreciated the controversy, it is necessary to mention the relevant facts of the case in brief.

(3.) In order to avoid confusion, parties shall be referred as per their status before the trial Court.