S.P.SRIVASTAVA, J. - (1.) HEARD the learned Counsel for the appellant as well as the learned Counsel for the respondents. Perused the record.
(2.) IN this second appeal notice had been issued to the respondent calling upon him to show cause as to why the appeal be not admitted and also for putting in appearance on 20 -4 -1993 on which date the case was directed to be listed for admission or final disposal as the case may be. The following substantial question of law is involved in this appeal for consideration: whether in view of the finality of the provisions contained in Dr. Sampurnanand award of the year 1962 to which the plaintiff was to be deemed to be a party, the first appellate Court erred in law in reversing the decree passed by the trial Court.
(3.) IT may be noticed that this second appeal was connected with Writ Petition No. 9786 vide the order dated 11 -5 -1999.;