RAMESH CHAND Vs. KAMLI RAM

JUDGEMENT

(1.) In the instant appeal, following points arise for consideration:

(2.) As to whether the present appeal so filed under the provisions of Order 43 Rule 1-A of the Code of Civil Procedure, assailing the order of remand, is legally maintainable or not

(3.) Having heard learned counsel for the parties as also perused the record, this Court is of the considered view that the issues arising for consideration are no longer res-integra.