MD. MANSOOR ALAM Vs. MARTIN MARANDI & ORS.

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 23.06.2007 passed by 2nd Additional District Judge, Deoghar, in Title Appeal no. 21 of 2007 whereby the matter was remitted back to the trial court for fresh decision on issue whether the suit is maintainable or not.

(2.) Learned counsel for the appellant has submitted that the trial court in title suit no. 77 of 2002 has decreed the suit and had framed one of the issues as -'is the suit maintainable or not' and decided the same on the basis of the pleading and material evidence on record. That the plaintiff had instituted the suit for declaration of title and recovery of possession of the suit property known as 'Nuna Villa' and further for issuance of direction that the defendant be directed to deliver the vacant possession of the suit property to the plaintiff. It is submitted that the impugned judgment of remand has not been passed in term of Rule-23, Rule 23A and Rule 25 of the Order 41 of the Code of Civil Procedure (for short 'the C.P.C.') as without recording any finding as to how the trial court failed to give any finding regarding maintainability of the suit i.e. issue no. 1, the lower appellate court has remanded the matter without appreciating the factual evidence on record. That it is cardinal principle that matter can be remanded only when it is found that some facts, which are vital and essential for adjudication, have not been decided or adjudicated by the court. That the first appellate court is the final court for deciding and determining the question of facts and law and in the absence of any finding that essential evidence or materials were not on record to adjudicate the issue, it should not have remanded as it has ample jurisdiction to consider the material facts and evidence on record to determine whether the issue was maintainable or not. He has also relied on the decision in the case of Bachahan Devi and Another Vs. Nagar Nigam, Gorakhpur and Another reported in (2008), 12, SCC, 372 in support of his contention. On the above ground, it has been prayed that the impugned order be set aside with a direction to the appellate court to pass necessary order on the basis of the material evidence on record.

(3.) On the other hand, learned counsel for the respondents submitted that it would be evident that though the appellant has sought declaration of right, title and interest but in the pleading, he has stated that the defendant is a tenant and evidence to that effect has also been led. That the witnesses of the plaintiff-appellant have also admitted that the defendant is the tenant and as such the filing of the suit for declaration of right, title and interest and further seeking relief that the defendant hand over the vacant possession of the premises was an issue which was not decided by the trial court. It is urged that, it is the admitted position that the vendor of the plaintiff from whom he had acquired the said land had filed an eviction suit which was subsequently withdrawn and the lower appellate court had considered the same and rightly passed the order of remitting the matter to the trial court for adjudicating on the issue whether the suit is maintainable in its present form or not. That the order does not require any interference by this court.