RAGHU NANDAN MANDAL Vs. MOSTT.MAINI

JUDGEMENT

(1.) AFTER hearing the learned counsel for the parties, I partly allow this revision petition and by modifying the order dated 2.12.1999 impugned in this petition direct that the suit shall proceed and be disposed of in accordance with law, but the learned trial court shall frame additional issues, if any, if not already framed, with respect to the objection of the defendants to the maintainability of the suit in the light of Section 5 of the Santhal Parganas Settlement Regulation 3 of 1872. Such additional issues, whether already framed or to be framed hereafter, shall, however, be decided at the time of the final hearing of the suit.