- (1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of appeal in the light of the report of the Stamp Reporter.
(2.) This appeal is directed against the judgement and decree dated 17th December, 2015 passed by the learned Additional District and Sessions Judge, 2nd Court, Sealdah, 24 Parganas (South) in Title Appeal No. 02 of 2014 affirming the judgement and decree dated 6th June, 2013 passed by the learned Civil Judge (Junior Division), 2nd Court, Sealdah, 24 Parganas (South) in Title Suit No. 199 of 2004 at the instance of the defendant/appellant.
(3.) Let us now consider as to whether any substantial question of law is involved in this second appeal for which the appeal is admitted for hearing under the provision of Order XLI Rule 11 of the Code of Civil Procedure or not.;