- (1.) This second appeal is directed against a judgement and decree dated 13th January, 2014 passed by the learned District Judge, Malda in Title Appeal No. 2 of 2012 reversing the judgement and decree dated 23rd December, 2011 passed by the learned Civil Judge (Junior Division), 1st Court, Malda in Title Suit No. 05 of 2004 at the instance of the plaintiffs/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 for hearing under the provision of Order XLI Rule 11 of the Code of Civil Procedure or not.
(3.) The plaintiffs/appellants filed a suit for declaration of their right, title and interest in respect of the suit property and for injunction for restraining the defendants from disturbing their possession in the suit property. The defendants contested the said suit by filing written statement denying the allegations made out by the plaintiffs in the plaint. The parties led their evidence in respect of their respective contentions.;