BHAGWAN SHAW Vs. RAM BAHADUR SHAW

JUDGEMENT

(1.) Leave is granted to the learned advocate-onrecord of the appellant to rectify the defect in the memorandum of appeal in terms of the report of the Stamp Reporter.

(2.) This second appeal is directed against the judgement and decree passed by the learned Civil Judge (Senior Division) 3rd Court at Alipore on 30th March, 2015 in Title Appeal No. 78 of 2014 affirming the judgement and decree passed by the learned Civil Judge (Junior Division), 4th Court at Alipore on 28th February, 2014 in Title Suit No. 26 of 2007 at the instance of the defendant/appellant.

(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 for hearing under the provision of Order XLI Rule 11 of the Code of Civil Procedure or not.