UJJALA DAS Vs. PANNALAL BASU

JUDGEMENT

(1.) This Second Appeal is directed against the judgement and decree dated 29th September 2016 passed by the Learned Additional District Judge, Fast Track, lst Court, Barrackpore in Title Appeal No. 11 of 2015 affirming the judgement and decree dated 26th February 2015 passed by the Learned Civil Judge (Junior Division), at Sealdah in Title Suit No. 55 of 2008 at the instance of the defendant-appellant.

(2.) Let us now consider as to whether any substantial question of law is involved in this second 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.

(3.) Here is the case where we find that the plaintiff-respondent filed a suit for eviction of the defendant describing him as trespasser in the suit property.