PURSO NARAYAN GOSAVI Vs. GANESH RAGHOBA GOSAVI

JUDGEMENT

(1.) HEARD the learned Counsel for the Appellants. None for the respondents, though the respondents were duly served.

(2.) THE Order which is impugned is the one passed by the learned Additional District Judge, whereby he remanded the matter to the Trial Court, requiring the Trial Court to record its finding on Issues No. 2, 4, 5 and 6 in accordance with Order XIV, Rule read with order XX Rule 5 of C. P. C. and pass appropriate order in accordance with law.

(3.) THE learned Counsel for the appellants states that so far as Issue No. 1 which is decided by the Trial Court, there is no finding given by the lower Appellate Court. He also submits that it is not clear as to which part of the Judgment of the Trial Court, has been confirmed or rejected nor there is any discussion, reason or finding in that regard. He also further submits that the lower Appellate Court has erred in not remanding issue No. 1 also to the Trial Court for proper adjudication.