BASIRANNESSA BIBI & ANR Vs. SK YEAR MOHAMMAD

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 30th May, 2011 passed by the learned Additional District Judge, 2nd Court at Paschim Medinipur, in Title Appeal No. 46 of 2010 affirming the judgment and decree dated 17th March, 2010 passed by the learned Civil Judge, Junior Division, 2nd Court at Paschim Medinipur, in Title Suit No. 190 of 2001 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 appear 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 filed a suit for declaration and injunction against the defendant/appellant. The plaintiff admitted that the defendants are the owners of the suit property. He claimed that he is a bargadar in respect of the suit property. As such, he claimed protection of his right of bargadarship by way of injunction.