MADAN LAL Vs. KARAM CHAND

JUDGEMENT

(1.) This is an appeal and has been directed against the judgment dated 3.11.1998, passed by the Additional District Judge, Ambala, who allowed the appeal of the defendants Karam Chand and Gian Chand and set aside the judgment and decree dated 16.9.1997 passed by the Court of Civil Judge (Senior Division), Panchkula, and remanded the case to the trial Court for fresh decision according to law.

(2.) Some facts can be noticed in the following manner:-

(3.) Aggrieved by the order dated 16.10.1998, and the judgment and decree dated 3.11.1998, the present appeal. It may also be mentioned here that due to inadvertence earlier, the appellants filed a Regular Second Appeal but vide order of the High Court dated 7.12.1998, the same has been treated as S.A.O.