KALACHAND SARKAR Vs. TAPAN KUMAR MITRA

JUDGEMENT

(1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of appeal which is curable by him.

(2.) This second appeal is directed against the judgement and decree dated 5th May, 2015 passed by the Learned Additional District Judge, Fast Track Court at Serampore in Title Appeal No. 51 of 2013 affirming the judgement and decree dated 14th May, 2013 passed by the Learned Civil Judge (Junior Division), 1st Court at Serampore in Title Suit No. 83 of 1998, 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 for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure, or not.