Jyotirmay Bhattacharya, J. - (1.) Leave is granted to the learned advocate -on -record of the appellant to rectify the defect in the memorandum of appeal in terms of the report of the Stamp Reporter.
(2.) This First Miscellaneous Appeal is directed against an order being No. 2 dated 26th November, 2015 passed by the Learned Civil (Senior Division) at Barasat in Title Suit No. 1306 of 2015 at the instance of the defendant No. 1/appellant.
(3.) Let us now consider the merit of this impugned order for ascertaining as to whether the appeal is needed to be admitted for hearing or not.;