NIRMALA VIJAYARAGHAVAN Vs. SANKARAN

JUDGEMENT

(1.) The defendants in O.S. No 67 of 1990, renumbered as O.S. No. 33 of 1995 on the file of the Sub Court, Nilgiris at Uthagamandalam, are the appellants herein.

(2.) The present Civil Miscellaneous Appeal is filed against the judgment and decree made in AS.No.4 of 2005 dated 23.11.2005, in and by which the lower Appellate Court set aside the decree of the trial court made in O.S.No.33 of 1995 and remanded the matter to the trial court with a direction to appoint an Advocate Commissioner for the purpose mentioned in the remand order.

(3.) The substantial questions of law that arise for consideration herein are as follows: