JYOTIRMAY BHATTACHARYA,J. - (1.) This second appeal is directed against the judgement and decree dated 16th May, 2013 passed by the Learned Additional District Judge, 2nd Court, Krishnanagar, Nadia in Title Appeal No. 17 of 2010 reversing the judgement and decree passed by the Learned Civil Judge (Junior Division), 1st Court, Krishnanagar, Nadia on 10th December, 2009 in Title Suit No. 91 of 2007, at the instance of the defendant nos. 1 to 3/appellants.
(2.) 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 under the provision of Order 41, Rule 11 of the Code of Civil Procedure, or not.
(3.) The plaintiff filed a suit for declaration of her tenancy right and for injunction. The plaintiff claims that her husband viz. Gopal Das was a Korfa tenant under the then zaminder Nikunja Behari Dutta. She claimed that after the West Bengal Estate Acquisition Act, 1953 came into operation, her husband viz. Gopal Das became direct tenant under the State of West Bengal. His name was also recorded as a tenant under the State of West Bengal in the L.R.R.O.R., Exhibit-1.;