BASANTA MISRA Vs. LAXMI ALIAS JAGYASANI MISRANI

JUDGEMENT

(1.) THE plaintiff-opposite party is the widow of a predeceased son of the petitioners. She became a widow sometime in 1953, and being in difficulty for obtaining maintenance she filed a suit on 19th April 1965 for maintenance. THE suit was dismissed on 29th April 1967. She appealed. THE learned appellate Judge, by his order dated 9th March 1968, framed two issues and called upon the trial court to return findings on such issues. THE findings were returned on 13th August 1968. When the appeal was further heard, the learned appellate Judge raised two more issues which ran to the following effect:

(2.) IT is against this direction for remand that the present revision has been filed.