RAMBARAN UPADDHIA Vs. KASHI UPADDHIA

JUDGEMENT

(1.) IN this case on the 8 of July 1908, Altaian, J., under the provisions of Section 562 of the Civil P. C., remanded the case for trial to the learned District Judge, who, instead of carrying out the order of this Court himself, remanded the case by his order of the 6 of January 1909 to the learned Munsif. The learned Munsif carried out the order of the learned District Judge and then the learned District Judge decided the case. The defendants come here in appeal and the only point argued by their learned Counsel is that the learned District Judge had no jurisdiction to remand the case to the learned Munsif. IN support of this contention reliance is placed on the case of Sita Ram V/s. None Dulaya 21 A. 230, which is a case under the old Civil P. C.. The ruling, in my opinion, is applicable to the provisions of Order 41, Rule 23, of the new Code of Civil Procedure. I, therefore, allow this appeal with costs, and setting aside the decree of the lower appellate Court, remand the case to that Court for trying the case.