- (1.) This is the second civil appeal against the judgment and decree dated 10-11-1978 passed by the then learned IV Additional District Judge, Unnao, dismissing the appeal and confirming the judgment and decree passed by the then learned trial Court. The suit was for cancellation of sale deed.
(2.) The following question of law has been formulated in this second appeal :- "Whether the findings recorded by the Courts below are perverse and illegal?"
(3.) I have heard the arguments and have gone through the record.;