- (1.) List revised. No one appears for the respondent. Heard Shri G.D.Mishra, learned counsel for the appellant.
(2.) This appeal was admitted on 18.4.1994 without framing substantial question of law. The appeal is proposed to be heard on the following substantial questions of law: 1. Whether, civil court has got jurisdiction to hear and decide the suit filed by the plaintiff-respondent? 2. Whether the registered sale deed could be held to have not been executed by the executant shown therein on the ground mentioned by the lower appellate court?
(3.) This is defendant's second appeal arising out of Original suit no.208 of 1982 filed by the plaintiff-respondent for cancellation of registered sale deed dated 10.2.1982. Munsif, Jaunpur through judgment and decree dated 10.5.1991 dismissed the suit. Against the said judgment and decree plaintiff-respondent filed civil appeal no. 74 of 1991 which was allowed by Civil Judge, Jaunpur through judgment and decree dated 28.2.1994 hence this second appeal.;