- (1.) Leave granted.
(2.) The plaintiff is in appeal against an order of the High Court in Second Appeal remanding the matter to the lower Appellate Court for reconsideration of the title appeal before it on a finding that the lower Appellate Court has not considered relevant issues and has not given findings on different issues.
(3.) In a suit for specific performance the trial court passed the decree. Against the said decree, the defendant moved the lower Appellate Court and the lower Appellate Court dismissed the appeal.;