Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgment and decree dated 28th April, 2016 passed by the learned Additional District Judge, 5th Court, Krishnagar, Nadia in Title Appeal No. 58 of 2013 affirming the judgment and decree dated 31st May, 2013 passed by the learned Civil Judge, (Junior Division), 2nd Court, Krishnagar, Nadia in Title Suit No. 9 of 2007 at the instance of the defendants/appellants.
(2.) 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 for hearing under provision of Order 41 Rule 11 of the Code of Civil Procedure or not.
(3.) Here is the case where we find that the plaintiff being the second wife of Hatem Ali filed a suit for declaration of her right title and interest in the suit property. She claimed that by virtue of Hebanama executed by her husband, viz. Hatem Ali, she became the owner of the suit property. Initially she claimed a decree for permanent injunction. Subsequently, the plaint was amended and a relief for recovery of possession was sought for on the basis of the plea that the plaintiff has been dispossessed by the defendants from the suit premises during the pendency of the suit.;