SURESH CH. SAHA Vs. LAXMI SAHA

JUDGEMENT

(1.) This second appeal has come up for admission. However the appellant is not represented nor any accommodation is prayed on his behalf.

(2.) On the basis of the judgments of both the courts below and the materials available on record we propose to examine, if there is any substantial question of law involved in the second appeal.

(3.) The second appeal is arising out of the appellate judgment and decree dtd. 12/7/2019 passed by the learned Additional District Judge, 4th Court, Malda in Title Appeal No. 04 of 2017 (10/17) affirming the judgment and decree dtd. 8/12/2016 passed by the Learned Civil Judge( Junior Division), 1st Court , Malda in Title Suit No. 55 of 2007.