RAM BILAS RAJAK Vs. KASHINATH DAS

JUDGEMENT

(1.) Leave is granted to the learned advocate-on-record of the appellant to amend the memorandum of appeal to bring it in form in the light of the report of the Stamp Reporter.

(2.) This second appeal is directed against the judgement and decree passed by the learned Civil Judge (Senior Division), Additional Court, Hooghly in Title Appeal No. 61 of 2010 reversing the judgement and decree dated 2nd February, 2010 passed by the learned Civil Judge (Junior Division), 2nd Court, Chandernagore, Hooghly in Title Suit No. 167 of 2003 at the instance of the defendant/appellant.

(3.) Let us now consider the merit of the appeal to find out 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 XLI Rule 11 of the Code of Civil Procedure or not.