SRI AJIT SARKAR Vs. SMT. MALATI DAS

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 10th Dec., 2014 passed by the learned Additional District Judge, 7th Court, Barasat, North 24-Parganas in Title Appeal No.51 of 2012 affirming the judgement and decree dated 25th July, 2012 passed by the learned Civil Judge (Senior Division), 1st Court, Barasat in Title Suit No. 6 of 2007 at the instance of the defendants/appellants.

(2.) Let us now consider the merit of the appeal to find out 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.

(3.) Here is the case where we find that the plaintiffs filed a suit for declaration of their title in respect of "A" schedule property and for recovery of possession in respect of "B" schedule property from the defendants/appellants.