NEPAL GHOSH & ORS Vs. PUTUL RANI PALIT

JUDGEMENT

(1.) This is a defective appeal. Defects are notified in the report of the Stamp Reporter. To rectify the defect in this appeal, a fresh Vakalatnama has been filed by the appellants through their learned advocate Mr. Goutam Misra. We have verified the Vakalatnama and find that now the Vakalatnama has been executed by all the appellants on record. Accordingly, the defect as mentioned in the Stamp Reporter's report is rectified.

(2.) Leave is granted to the learned advocate-on-record of the appellants to rectify the other defect in the memorandum of appeal as mentioned in the report of the Stamp Reporter.

(3.) This second appeal is directed against the judgement and decree dated 23rd December, 2015 passed by the learned Additional District Judge, Fast Track Court No.2, North 24-Parganas, Barasat in Title Appeal No. 30 of 2006 (new Title Appeal No. 287 of 2014) affirming the judgement and decree dated 23rd December, 2005 passed by the learned Civil Judge (Junior Division), 1st Court, Barasat, North 24-Parganas in Title Suit No. 50 of 1996 at the instance of the defendants/appellants.