Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree passed by the learned Additional District Judge, 2nd Court, Katwa on 5th May, 2015 in Title Appeal No. 60 of 2014/06 of 2014 affirming the judgement and decree dated 30th January, 2014 passed by the learned Civil Judge (Junior Division), 1st Court, Katwa in Title Suit No. 89 of 2007 at the instance of the plaintiff/appellant.
(2.) Let us now consider the merit of the appeal to find out 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 41, Rule 11 of the Code of Civil Procedure or not.
(3.) The plaintiff/appellant filed a suit for declaration of his right, title and interest in respect of 16 decimals of land out of 49 decimals of land lying at Dag No. 474 within Khatian No. 131 at Mouza-Bikaihat, P.S. Katwa, District-Burdwan. The plaintiff/appellant claims that he purchased the suit property from Kamalabala Dasi and became the owner of the suit property.;