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.
(2.) This second appeal is directed against the judgment and decree dated 18th March, 2014 passed by the learned Additional District and Sessions Judge, Fast Track Court, Chandernagore, Hooghly in Title Appeal No. 05 of 2013 affirming the judgment and decree dated 29th April, 2013 passed by the learned Civil Judge (Junior Division), Additional Court, Chandernagore in Title Suit No. 44 of 2011 at the instance of the defendant no.1/appellant.
(3.) 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 41, Rule 11 of the Code of Civil Procedure or not.;