R.R.YADAV, J. - (1.) HEARD the learned counsel for the appellant at length.
(2.) PERUSED the judgments given by both the Courts below. The instant Second Appeal is concluded by concurrent findings of fact and no substantial question of law is involved, therefore, it is liable to be dismissed summarily.
(3.) AT the first instance it is contended by learned counsel for the appellant that as there is no pleading about the oral gift in the plaint therefore both the Courts below were not entitled to travel beyond the pleadings of the plaintiff-landlord respondents.;