- (1.) This appeal is against the judgment dated 22 nd May, 2006 passed by learned Additional District Judge, Fast Track CourtVI, Jamshedpur in Title Appeal No.05 of 2000, reversing the judgment and decree passed by Sub JudgeI, Jamshedpur dated 22 nd December, 1999 and 22 nd January, 2000, respectively, in Title Suit No.87 of 1999 and remanding the matter to learned Trial Court after framing some issues.
(2.) The main ground of challenge to the impugned order is that the learned Lower Appellate Court has gone beyond the scope of the suit and has framed irrelevant issues for trial. He has made the matter complicated and has directed the learned Trial Court to decide the controversy, which has no relevance to the real issues involved in this case.
(3.) The appeal has been contested by the respondents. It has been stated, inter alia, that the learned Lower Appellate Court has rightly set aside the order of the Trial Court, as the same is wholly erroneous and contrary to law.;