JYOTIRMAY BHATTACHARYA, J. - (1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defects in terms of the report of the Stamp Reporter.
(2.) This second miscellaneous appeal is directed against the judgement and order dated 8th June, 2015 passed by the learned Additional District Judge, Alipore, South 24-Parganas in Miscellaneous Appeal No. 544 of 2013 by affirming the judgement and order being No. 145 dated 3rd December, 2013 passed by the learned 2nd Civil Judge (Junior Division) at Alipore in Miscellaneous Case No. 849 of 2008 at the instance of the objector/appellant.
(3.) 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.;