Rakesh Kumar Jain, J. - (1.) THE substantial question of law, raised by learned counsel for the appellant, is as to "whether the trial Court is obliged to decide all the issues in terms of Order 20 Rule 5 C.P.C.". The defendant is in appeal against the judgment and decree of both the Courts below. After the pleadings in the suit for permanent injunction was over, as many as six issues were framed by the trial Court which are reproduced as under: - "1. Whether the plaintiffs and his brother Kulwinder are owners in possession of the suit property? OPP.
(2.) WHETHER the sale deed allegedly executed by defendant in favour of plaintiff and his brother are legal or valid? OPP. Whether the defendant is of unsound mind was not competent to execute alleged sale deed in favour of plaintiff and his brother? OPP.
(3.) WHETHER the partition taken place on 18 -08 -2004? OPP.;