(1.) We agree with the findings of the Courts below that the whole of plot A was sold to the plaintiff. The second appeal must fail with regard to that item. As regards plot B the District Judge has not come to any definite conclusion. If the 3rd defendant was a lessee to plant casuarina trees under defendants Nos. 1 and 2 before they sold the land to the plaintiff, his rights should be safeguarded. We must ask the District Judge to give a finding upon the following issues: (1) Whether there was a valid and subsisting lease to the 3rd defendant when the property was sold to plaintiff? (2) What are the rights which the 3rd defendant has under the said lease?
(2.) The finding must be submitted on the evidence on record.
(3.) The finding should be submitted within four weeks from this date and one week is allowed for filing objections.