DURGA PROSAD GOENKA Vs. DEBIDUTT SARAFF

JUDGEMENT

(1.) THIS is a second miscellaneous appeal from the judgment and decree of the learned District Judge, L.A. D., dated 27 -6 -50, by which be set aside the judgment and decree of the trial Court and remanded the suit force -trial. The order of remand is in these terms:

(2.) AS a matter of caution, the appellant has also made an application under S. 115, Civil P.C.

(3.) ON the pleadings, the trial Court framed the following issues :