As per case facts, plaintiffs sought declaration of title and possession of land allotted to their father, Gangaram, which was later allegedly gifted by him to defendant No.1, Injoriya Bai, ... who then sold it to defendant No.2. The trial court dismissed the suit citing lack of title proof and limitation. The First Appellate Court reversed this, holding the initial allotment to Gangaram and subsequent transfers by Injoriya Bai illegal due to statutory restrictions and lack of proper permission. The defendants appealed to the High Court. The question arose whether the lower appellate court correctly found the plaintiffs' title via Adhikar Abhilekh, and if it could overturn the trial court's dismissal without addressing the limitation finding. Finally, the High Court affirmed the plaintiffs' title based on Adhikar Abhilekh but found the First Appellate Court erred by not addressing the limitation aspect. Therefore, the High Court partly allowed the appeal, remanding the case to the First Appellate Court solely to decide the issue of limitation.