Section 107(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)Subject to such conditions and limitations as may be prescribed, an appellate Court shall have power-(a)to determine a case finally;(b)to remand a case;(c)to frame issues and refer them for trial;(d)to take additional evidence or to require such evidence to be taken.
