KHALID ABDULLAH & ORS Vs. SUNDARAJ & ORS

JUDGEMENT

(1.) Seen the report of the Stamp Reporter. Having regard to the fact that the first appeal was disposed of on merit and the judgement passed in the first appeal was followed by decree, a regular second appeal was rightly filed by the appellants for challenging the said decree. We thus find no defect in this appeal.

(2.) Learned advocate appearing for the appellants undertakes to put in the deficit court fees of Rs.5/- by tomorrow.

(3.) This second appeal is directed against the judgement and decree dated 13th November, 2014 passed by the learned District Judge, Paschim Medinipur in Title Appeal No. 114 of 2010 reversing the judgement and decree dated 2nd September, 2010 passed by the learned Civil Judge (Junior Division), 2nd Court, Paschim Medinipur in Title Suit No. 84 of 2001 at the instance of the plaintiffs/appellants.