Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order of remand passed by the Learned Additional District Judge, 3rd Court (Special) at Jalpaiguri in Title Appeal No. 03 of 2015 at the instance of the plaintiffs/appellants.
(2.) Let us now consider as to whether the instant appeal deserves any merit for consideration 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.) The plaintiffs filed a suit for declaration of their right, title interest and injunction against the defendants. They claimed that they have acquired title in the suit property by virtue of their purchase from one Sujit Kumar Das who executed a registered deed of conveyance being Deed no.3900 on 10th December, 1996. Since the defendants were disturbing the plaintiffs' possession in the suit property, the defendants filed the suit for declaration of their title in respect of the suit property and for injunction.;