STATE OF RAJASTHAN & ANR Vs. PHOOSA RAM

JUDGEMENT

(1.) Dr. Bhagirath Ram Vishnoi, officer-in-charge, present in person.

(2.) The appellants have preferred this appeal under Order 43 Rule 1(u) read with Section 105 Code of Civil Procedure (for short, 'CPC') being aggrieved by the impugned judgment and decree dated 1 st of March, 2011 passed by the Additional District Judge No.2, Bikaner, whereby the judgment and decree passed by the Additional Civil Judge (JD) No.3, Bikaner (learned trial Court) was set aside and the matter is remanded back for its decision afresh. The learned first appellate Court, while allowing the appeal, has also permitted respondent to file appropriate application before learned trial Court for taking on record documents subject to payment of cost of Rs.1,000/-, and simultaneously issued necessary directions to the learned trial Court for deciding the application de-novo after hearing the rival parties.

(3.) I have heard Dr. Vishnoi, perused the impugned judgment of the learned appellate Court and has also scanned the entire record of the case.