KAILASH PATI NARAIN SINGH Vs. BHOLA SANANI

JUDGEMENT

(1.) The plaintiffs-petitioners have preferred this civil revision against the order of remand made by the appellate court.

(2.) A short point for consideration is :

(3.) In the present case, the appellate court remanded the appeal for fresh consideration of issues 3 and 5 by the trial court and for delivering a fresh judgment in the light of the observations made in the order. The appellate court was of opinion that no finding is possible in respect of issues 3 and 5 at this stage, and, as such, it directed the trial court to give clear findings on both the issues in the light of the evidence on the record.