ANJANI KUMAR MISHRA, J. - (1.) Heard Shri V.D. Ojha, learned counsel for the appellant and Shri T.B. Pandey, who has filed caveat on behalf of the respondent No 2.
(2.) The instant second appeal arises out of suit for cancellation of a sale deed dated 16.12.1964 executed by the plaintiff's adoptive father. The suit has been concurrently dismissed by the two courts below.
(3.) The contention of the learned counsel for the appellant is that the trial court had framed as many as 19 issues in the suit. However only two issues were actually decided.;