HARBANS KUMAR Vs. NAVEEN VERMA

JUDGEMENT

(1.) AS the arguments in the appeal were in progress, the learned counsel for the parties came to terms and submitted that the following agreed order be passed.

(2.) THE judgment dated 1st May, 2006 passed by the learned Presiding Officer, Fast Track Court, Mandi in Civil Appeal No.112/2000, 90/2004 be set aside. The judgment and decree passed by the then Sub Judge Ist Class, Court No.II, Mandi dated 27th July, 2000 in Civil Suit No.242/99/96,

(3.) THE parties also agree that the suit be remanded for re-trial by the learned trial Court only with respect to Issue No.3 relating to the entitlement of the appellants for mesne profits and the extent thereof.