NABA KUMAR BISWAS Vs. BISWARANI BISWAS (DEAD)

JUDGEMENT

(1.) Leave is granted to the learned advocate-on record of the appellant to correct the memorandum of appeal in the light of the report of the Stamp Reporter.

(2.) This second appeal is directed against the judgement and decree dated 31st July, 2015 passed by the learned Additional District Judge, 4th Court, Berhampore, Murshidabad in Title Appeal No. 99 of 2007 reversing the judgement and decree dated 31st May, 2007 passed by the learned Civil Judge (Junior Division), Additional Court, Berhampore, Murshidabad in Title Suit No. 16 of 1995 at the instance of the plaintiff/appellant.

(3.) 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.