- (1.) With the consent of the learned counsel for the parties, the appeal has been taken up for final adjudication.
(2.) The plaintiff has come up in appeal gainst the order dated 7/08/1989 of the first appellate Court, which, on appeal, set aside the judgment and decree dated 15/12/1986 of the trial Court and remanded the case to the latter to redecide the same after permitting the parties to lead evidence on the issue framed by the first appellate Court and also on the other issues already framed.
(3.) The facts : The plaintiff filed a suit for declaration to the effect that she was the owner of the suit land and for permanent injunction restraining the defendants from taking forcible possession from her. The suit land was owned by her father Shri Santa Singh, who expired on 1/12/1982. He had no other issue except the plaintiff.;