(1.) HEARD learned counsel for the appellant.
(2.) THIS second appeal has been filed by the sole plaintiff -respondent -appellant against the judgment and decree of the learned court of appeal below, by which the judgment and decree of the learned trial court was reversed.
(3.) THE said suit was decreed on contest with cost by the learned Munsif, Sasaram vide judgment and decree dated 25.9.1992 holding that the suit filed by the plaintiff was maintainable, that there was no oral gift in favour of the defendants, that the alleged Parwana (Yaddasht) in their favour was forged not executed by the ex -Mutawalli, that the defendants had acquired no title in the suit property and that they were merely trespassers liable to be ejected.