Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree passed by the learned Additional District Judge, Fast Track Court, Chandernagore on 12th November, 2014 in Title Appeal No. 79 of 2011 reversing the judgement and decree dated 7th March, 2011 passed by the learned Civil Judge (Junior Division), 2nd Court, Chandernagore, Hooghly in Title Suit No. 108 of 2008 at the instance of the plaintiffs/appellants.
(2.) 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.
(3.) Here is the case where we find that the plaintiffs have filed a suit for declaration of their title in the suit property after setting aside the deed of gift executed by Birendra Nath Guchait in favour of the defendants on the ground that the said deed of gift was procured by the defendants from the said Birendra Nath Guchait by way of misrepresentation. The parties are closely related to each other. Defendants are the sons of Birendra Nath Guchait. Plaintiff no.1 is the widow of the predeceased son of Birendra Nath Guchait. Plaintiff nos. 2 and 3 are the son and daughter of the predeceased son of Birendra Nath Guchait. The legal heirs of the predeceased son of Birendra Nath Guchait filed this suit against the surviving sons of Birendra Nath Guchait.;