As per case facts, the Appellant (Original Plaintiff) filed a suit for partition and possession of properties. The Trial Court partly decreed the suit, granting the Appellant a 1/6th share. ... Aggrieved, the Appellant appealed, and Respondents cross-objected, arguing non-ancestral properties and lack of limitation issue. The Appellate Court set aside the decree and remanded the entire suit for fresh adjudication, framing additional issues including limitation. The Appellant then appealed to the High Court. The question arose whether the Appellate Court was justified in remanding the suit without considering evidence already led. Finally, the High Court found the Appellate Court's full remand unwarranted and set aside its order. The High Court remanded the matter back to the First Appellate Court to adjudicate on merits using existing evidence and to address the limitation issue itself or through a limited remand under Order XLI Rules 24/25 CPC, rather than a de novo trial.