IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.3560-3561 OF 2009 (Arising out of S.L.P. (C) Nos.6060-6061 of 2008)

Satyendra Kumar (Dead) Thr. L.Rs.             ...Appellant(s)

Versus

Mast Ram Uniyal (Dead) Thr. L.Rs.       ...Respondent(s)

O  R  D  E  R

Leave granted.

Heard learned counsel for the parties. By  the  impugned  order,  the  High  Court,  though  framed  substantial  

question of law involved in second appeals but without deciding the same, allowed the  appeals and remitted the matter to the First Appellate Court.  In our view, on this  

ground alone, the impugned order is fit to be set aside. Accordingly,  the  appeals  are  allowed,  impugned order  rendered  by the  

High Court is set aside and the matter is remanded to it to decide second appeals in  accordance with law after giving opportunity of hearing to the parties.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.       [DR. B.S. CHAUHAN]

New Delhi, May 14, 2009.