SAMIR SAHA Vs. MAYA RANI PAUL & ANR.

JUDGEMENT

(1.) On the prayer of the learned advocate appearing on behalf of the appellant, leave is granted to him to correct the Memorandum of Appeal to rectify the defects in terms of the Stamp Reporter's report.

(2.) This Second Appeal is directed against the Judgement of affirmance dated 31st March, 2015 passed by the Learned Additional District Judge( E. C. Court), Berhampore, Murshidabad in Title Appeal No. 41 of 2013, 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 41, Rule 11 of the Code of Civil Procedure or not.