SRI PRADIP ACHARYYA Vs. SRI MURARI MONDAL

JUDGEMENT

(1.) This is a defective appeal. Defects are notified in the report of the Stamp Reporter.

(2.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defects in the memorandum of appeal in the light of the report of the Stamp Reporter.

(3.) This second appeal is directed against the judgement and decree dated 13th February, 2017 passed by the learned 1st Appellate Court in Title Appeal No.03 of 2016 affirming the judgement and decree dated 7th September, 2015 passed by the learned Trial Judge in Title Suit No.58 of 1999 at the instance of the defendant/appellant.