- (1.) This is a defective appeal. Adequate court fees has not been paid. The learned advocate of the appellants however, undertakes to pay the deficit court fees in course of this day.
(2.) This second appeal is directed against the judgement and decree dated 18th February, 2016 passed by the Learned Additional District Judge, First Court, Paschim Medinipore in Title Appeal No. 02 of 2013 affirming the judgement and decree dated 11th October, 2012 passed by the Learned Civil Judge (Senior Division), 2nd Court, Paschim Medinipore in Title Suit No. 374 of 2009 renumbered as Title Suit No. 31 of 2011, at the instance of the plaintiffs/appellants.
(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 under the provision of Order 41 Rule 11 of the Code of Civil Procedure, or not.;