NEMAI CHAND PAUL Vs. SACHINDAN SUKAI AND OTHERS

JUDGEMENT

(1.) The certified copy of the judgement and decree of the learned Trial Court which is filed by Mr. Chaturvedi, learned advocate appearing for the appellant in Court today, be kept with the record.

(2.) This second appeal is directed against the judgement and decree dated 12th March, 2015 passed by the Learned Additional District Judge 2nd Fast Track Court, Tamluk, Purba Medinipur in Title Appeal No. 30 of 2008 affirming the judgement and decree dated 20th Feb., 2008 passed by the Learned Civil Judge (Junior Division), 3rd Court, Tamluk, Purba Medinipur in Title Suit No. 77 of 2001, 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 under the provision of Order 41, Rule 11 of the Code of Civil Procedure, or not.