SA/31/2012
2021 Latest Caselaw 787 UK

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                                  SA No. 31 of 2012
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Siddhartha Sah, Advocate for the appellant.

Mr. Pradeep Kumar Chauhan, Advocate for the respondents.

Heard learned counsel for the parties. The Second Appeal is partly allowed. The Appellate Court's judgement dated 28.01.2012, is set aside and the Appellate Court is directed to re- decide the First Appeal, after formulating the point of determination, under Order 41 Rule 31 of the C.P.C., and decide the First Appeal itself within a period of four months from the date of receipt of the certified copy of the judgment.

Reasons to follow.

(Sharad Kumar Sharma, J.) Dated 09.03.2021 Shiv