Ray, C. J. - (1.) This appeal is from the judgment dated 17 September 1969 of the High Court of Madras.
(2.) The respondent filed this suit against the State for a declaration of title to 849.99 acres of land. The suit was decreed. On appeal the High Court remanded the suit for finding on two issues: (a) Whether the respondent-plaintiff has title to the suit properties; and b) Whether the respondent plaintiff has possession of the suit properties.
(3.) The Subordinate Judge submitted a finding that the respondent plaintiff had no title and also had no possession.;