<JGN>Jyotirmay Bhattacharya,Ishan Chandra Das</JGN> <ADV>Basudev Gayen,Dilip Kumar Maity</ADV> <AT>S.A.T. 307 of 2016</AT> <SI><ACT>Code Of Civil Procedure, 1908</ACT><S>OR.41R.11</S> <ACT>West Bengal Land Reforms Act, 1955</ACT><S>S.14</S> </SI> <JT> <DJG> <JGN>Jyotirmay Bhattacharya,Ishan Chandra Das</JGN>, J. - (1.) This Second Appeal is directed against the judgement and decree dated 19th May, 2016 passed by the learned Additional District & Sessions Judge, Kalyani, District - Nadia, in Title Appeal No. 07 of 2013 affirming the judgement and decree dated 31st May, 2013 Passed by the learned Civil Judge, Junior Division, Kalyani, Nadia, in Title Suit No. 01 of 2009 at the instance of the plaintiff/appellant.
(2.) Let us now consider as to whether any substantial question of law is involved in this Second 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.
(3.) Here is the case where the plaintiff has filed a suit for declaration of his title in respect of the suit property and for injunction for restraining the defendants from disturbing the possession in the suit property. According to the plaintiff, he purchased 56 decimals of land in plot no. 1452 in Mouja - Kasthadanga by two registered sale deeds from the defendant no. 1. According to him, the defendant no. 1 was the owner of the said plot of land which he got by way of amicable partition with his co -sharers. That 56 decimals of land is the subject matter of the dispute in the suit.;