- (1.) Heard learned counsel for the parties.
(2.) The appellant is aggrieved against the judgment and decree passed by the trial court dated 10.11.1980 by which in the suit filed by respondent-Muncipal Boad, Sagwara for cancellation of sale-deed dated 24.8.1973 executed by Nirbhay Shanker(defendant no.2) in favour of Kapoor Chand(defendant no.1) was decreed and dismissal of their regular first appeal by the appellate court on 17.3.1983.
(3.) This second appeal was admitted by this Court on 7.9.1983 after framing the following substantial question of law:- "What is the effect of the judgment and decree passed in Suit No.4 of 1966-Nirbhay Shankar vs. State and others, decided on 7.12.1970 by the Munsif Magistrate, Sagwara.";