VASU Vs. LAKSHMANAN

JUDGEMENT

(1.) Challenge in this appeal is against the remand order passed by the lower appellate court in a suit for recovery of possession on the strength of the plaintiff's title. Appellants herein are the defendants in the suit and the contesting respondent is the plaintiff.

(2.) The suit claim was elaborately considered and dismissed by the trial court.

(3.) An appeal was taken up by the plaintiff to the lower appellate court, wherein the learned Subordinate Judge found that the properties were not correctly identified and therefore, remanded the case to the trial court for affording the parties an opportunity to take out a Commission with the help of a Taluk Surveyor for identifying the plaint schedule properties.