ABDUL KARIM Vs. FAYEZ BUKSH

JUDGEMENT

(1.) This is an appeal from an order of the learned Subordinate Judge of No a khali remanding a case to the Court of first in stance to pass final orders. The learned Judge in remanding the case has set aside the decree of the Court of first instance, and against that order of remand the defendants have preferred this appeal.

(2.) The Suit was brought by the plaintiffs for a declaration of their title to and khas possession of, certain lands as appertaining to howla Muchi Asrap Asab-ud-din.

(3.) The Court of first instance framed six issues in the case, and the Munsif expressed his opinion on all the issues other than the fifth, namely, "can the plaintiffs get khas possession of the disputed land."