BINA BALA DAS Vs. SUBAL DAS & ORS

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 31st March, 2017 passed by the Learned 2nd Additional District Judge, Howrah in Title Appeal No. 32 of 2015 affirming the judgement and decree dated 31st January, 2015 passed by the Learned Civil Judge (Junior Division), 5th Court at Howrah in Title Suit No. 02 of 1999 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 under the provision of Order 41 Rule 11 of the Code of Civil Procedure, or not.

(3.) The appellant along with the proforma respondent no.4 filed a suit for declaration of their right, title and interest in respect of the suit property, on the basis of a further declaration that the deed of settlement executed by Kesto Chandra Das on 26th November, 1975 is invalid as the said deed was executed by said Ketso Chandra Das under undue influence of the beneficiaries under the said deed.