- (1.) This appeal arises out of a suit for eviction of a premises tenant.
(2.) In my view, this appeal involves the following substantial questions of law: (i) When the parties went to trial and for adducing evidence knowing their respective case whether the learned judge in the lower appellate court was justified in sending the suit on remand for framing additional issues on the ground of partial eviction? (ii) When the service of notice to quit was at all disputed in the written statement whether the learned judge in the lower appellate court was justified in passing an order of remand holding that there was lack of evidence in this regard as to service of notice to quit?
(3.) The suit was instituted on the grounds of default, reasonable requirements, change of user, nuisance and annoyance.;