Rajesh Kumar, J. - (1.) Heard learned counsel for the appellants as well as respondents. The present second appeal is arising out of the concurrent findings of both the Courts below.
(2.) Title Suit No. 23 of 2006 has been filed by the plaintiff-respondent herein for the following reliefs:- "i. for declaration of right, title and interest over the suit land and declaring the sale deed No. 891 dated 23.03.1968 executed by Hari Ram Nayak and Chunku Nayak void abinitio not binding on the plaintiff and defendants not acquiring any right, title and interest over suit land by virtue of this sale deed. ii. For the confirmation of possession over the suit land or in alternative for recovery of possession. iii. For the cost of the suit. iv. for any other equitable relief."
(3.) The Trial Court has framed various issues including issue no. 6 which is quoted hereinbelow:- "(VI) Whether the sale deed no. 891 dated 23.03.1968 executed by Hari Ram Nayek and Chunku Nayek in fvour of defendant no. 1 is void ab initio.";