DHRUBA KANRAR Vs. SUBRATA DHARA & ORS.

JUDGEMENT

(1.) Let the certified copy of the judgement and decree, filed by the learned advocate appearing for the appellant be kept with the record.

(2.) This Second Appeal is directed against the judgment and decree dated 14th September, 2016 passed by the learned District Judge, Howrah, in Title Appeal No. 133 of 2015 affirming the judgment and decree dated 29th July, 2015 passed by the learned Civil Judge, 3rd Court at Howrah, in Title Suit No. 191 of 2012 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.