JYOTIRMAY BHATTACHARYA,J. - (1.) This first appeal is directed against the judgment and decree dated 30th April, 2010 passed by learned Civil Judge (Senior Division), 1st Court at Alipore, in Title Suit No. 24 of 2003 at the instance of the defendant/appellant.
(2.) While moving the stay application filed by the appellant in connection with this appeal, we were invited by the learned advocate appearing for the parties to decide the appeal itself on merit as only the legality in the direction given by the learned Court below regarding payment of interest on the decretal amount is under challenge in this appeal.
(3.) Accordingly, we have decided to consider the merit of this appeal on the basis of the papers available before us by dispensing with the requirement of filing of paper books in this appeal.;