- (1.) Leave granted.
(2.) This appeal is directed against judgment and order dated 01.08.2013, passed by High Court of judicature at Calcutta in Second Appeal No. 430 of 2004, whereby said court has modified the decree passed by Additional District Judge 3rd, Howrah in Title Appeal No. 139 of 2002.
(3.) We have heard learned counsel for the parties and perused the papers on record.;