Arun Kumar Mitra, J. - (1.) This second appeal has been filed in this Court challenging the judgment and decree passed by the Appellate Court below in T.A. No. 36 of 1994 by the learned Assistant District Judge, 6th Court, Alipore on 30th August, 1994 setting aside the judgment and decree dated 11/01/1994 passed by the learned Munsif, 3rd Court, Alipore in T.S. No. 10 of 1998.
(2.) This appeal was preferred before this Court in connection with a suit for ejectment and recovery of khas possession and damages.
(3.) The appeal was taken up for hearing. The learned Counsel for both the parties started making their submissions and this Court was to find out first as to whether there is any substantial question of law on which this appeal could be decided.;