- (1.) Leave is granted to the learned advocate-onrecord of the appellants to rectify the defects in the memorandum of appeal in terms of report of the Stamp Reporter.
(2.) Let it be recorded that a Vakalatnama executed by both the appellants has been filed along with the stay application. Thus the defect in the Vakalatnama as pointed out by the Stamp Reporter in his report is rectified. Let the said Vakalatnama be treated as a Vakalatnama filed by the appellants in the appeal. Pursuant to the leave granted by this Court, the defects in the memorandum of appeal are rectified by the learned advocate-on-record of the appellants.
(3.) This second appeal is directed against the judgement and decree dated 27th March, 2014 passed by the learned Judge, VIIth Bench, City Civil Court at Calcutta in Title Appeal No. 27 of 2011 affirming the judgement and decree dated 30th November, 2010 passed by the learned Judge, 3rd Bench, Presidency Small Cause Court, Calcutta in Ejectment Suit No. 309 of 2007 at the instance of the defendants/appellants.;