GOPAL CHANDRA DAS Vs. MANTU BAGDI & ORS

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 24th February, 2016 passed by the learned Additional District Judge (Redesignated), Bankura, in Title Appeal No. 17 of 2008 affirming the judgement and decree dated 17th December, 2007 passed by the learned Civil Judge, Junior Division, 1st Court at Bankura, in Title Suit No. 42 of 2004 at the instance of the plaintiff/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 41 Rule 11 of the Code of Civil Procedure.

(3.) Here is the case where we find that the patta holders from the admitted intermediaries filed the suit for declaration of their title in respect of the suit property on the basis of the patta allegedly executed by the legal representatives of the intermediaries on 12th July, 1955 and for injunction for restraining the legal representatives of the tenants of the intermediaries from disturbing their possession in the suit property.