BIDAMI Vs. KISHNARAM AND ORS.

JUDGEMENT

(1.) THE appellant/plaintiff, Bidami Wd/o late Sh. Shivkaran has preferred this misc. appeal assailing the validity of remand order dated 15.09.2015 passed by learned Additional District Judge, Merta, allowing the defendants' Appeal No. 142/2015 - Dhaglaram & Ors. v. Bidami & Ors. and remanding the case back to the trial court.

(2.) THE learned trial court had decreed ex parte the suit filed by the plaintiff/appellant for cancellation of a registered sale -deed dated 30.11.2005, which was executed by the plaintiff, Bidami in favour of Kishnaram, who died on 26.07.2012. The operative portion of the trial court's order dated 26.09.2013 decreeing the plaintiff's suit is quoted for ready reference: -

(3.) AGGRIEVE by the remand order passed by learned appellate court, the appellant/plaintiff has filed the present misc. appeal before this Court on 05.10.2015.