- (1.) This second appeal has been filed against judgment and order dated 21.2.1992 passed by Addl. District Judge, Barabanki in First Appeal No.192 of 1989.
(2.) Heard learned counsel for the appellants, learned counsel for the respondents and perused the record.
(3.) The following substantial questions of law have been raised by learned counsel for the appellants. (1)Whether in absence of pleadings regarding oral gift, plaintiffs can derive valid title entitling the plaintiffs to bring a suit for possession. (2)Whether any consideration is required under Muslim Law for making an oral gift valid in the eyes of law.;