- (1.) Leave granted.
(2.) We have heard learned counsel for the contesting parties finally in this appeal.
(3.) A limited notice was issued on 26-8-1997 to the following effect: "Issue notice for showing cause why the second appeal should not be remanded to the High Court for reconsideration as prima facie it appears that the findings recorded by the High Court are contrary to the record and the findings reached by the first appellate court. Even otherwise, the procedure as laid down by this Court in the case of Kshitish Chandra purkait v. Santosh Kumar Purkait has not been followed. The notice must state that the proceedings will be disposed of at the notice stage itself. ";