SHANKER SINGH Vs. ANIRUDH SINGH

JUDGEMENT

(1.) THIS Second Appeal has been filed by the plaintiffs -appellants against the judgment and decree of affirmation. Title Suit No. 128 of 1995 was filed by the plaintiffs -appellants for a declaration that the deed of gift dated 25.7.1994 executed by the plaintiffs in favour of the sole defendant with respect to the suit property was forged, illegal and inoperative and also for a declaration that the order of mutation dated 27.10.1994 passed on the basis of the aforesaid deed of gift was also illegal and inoperative.

(2.) THE said suit was dismissed by the learned Subordinate Judge, IV, Sasaram by his judgment and decree dated 22.12.1997 which was challenged by the plaintiffs -appellants in Title Appeal No. 13 of 1998. The said Title Appeal was also dismissed by the learned Additional District Judge, Vth Rohtas by his judgment and decree dated 23.8.2001 which has been challenged by the plaintiffs - appellants in the instant Second Appeal.

(3.) AFTER considering the pleadings and evidence of the parties, both the learned courts below came to the following concurrent findings: ''