SHYAMAPADA MANNA Vs. DEBALA RANI MAJHI

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 19th November, 2013 passed by the Additional District Judge, 2nd Court, Arambagh, Hooghly in Title Appeal No. 02 of 2008 affirming the judgment and decree dated 22nd November, 2007 passed by the learned Civil Judge (Junior Division), 2nd Court, Arambagh in Title Suit No. 147 of 1997 at the instance of the defendant/appellant.

(2.) 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.

(3.) Here is the case where we find that the plaintiff filed a suit for eviction of her licensee on revocation of licence. The defendant appeared in the said suit and contested the same by filing written statement. He claimed that he acquired title in the suit property by way of purchase from the plaintiff on payment of consideration money of Rs. 18,000/ -. He alleged that the plaintiff received the consideration money from the defendant but ultimately the deed of sale was not executed by her in favour of the defendant. He alternatively claimed title in the suit property by way of adverse possession.