SACHAL GHOSH AND OTHERS Vs. KHOKAN GHOSH

JUDGEMENT

(1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of appeal.

(2.) This second appeal is directed against the judgement and decree dated 28th April, 2014 passed by the Learned Additional District Judge, 1st Court, Berhampore, Murshidabad in Title Appeal No. 97 of 2009 reversing the judgement and decree dated 6th Aug., 2009 passed by the Learned Civil Judge (Junior Division), 1st Court, Berhampore, Murshidabad in Title Suit No.14 of 1988, at the instance of the defendants/appellants.

(3.) Let us now consider as to whether any substantial question of law is involved in this appeal for which the appeal is required to be admitted under the provision of Order 41, Rule 11 of the Code of Civil Procedure, or not.