PANCHKARI CHOUDHURY Vs. AMARENDRA NATH CHOUDHURY

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree passed by the learned Civil Judge (Senior Division), 1st Additional Court, Burdwan on 22nd March, 2013 in Title Suit No. 33 of 2009 at the instance of the defendant/appellant.

(2.) Let us now consider as to whether any substantial question of law is involved in this appeal and the appeal is required to be admitted for hearing for consideration of any such substantial question of law involved in it.

(3.) A suit for declaration and permanent injunction in respect of the 'Ka-1' schedule of property and for partition in respect of 'Ka-2' schedule of property was filed by the plaintiff. Schedule 'Ka' property is the combination of two schedules i.e., 'Ka-1' and 'Ka-2'.