Jyotirmay Bhattacharya, J. - (1.) Leave is granted to the learned advocate-on-record of the appellants to rectify the defects in the memorandum of appeal in the light of the report of the Stamp Reporter.
(2.) This second appeal is directed against the judgment and decree dated 15th March, 2016 passed by the learned Civil Judge, Senior Division, Diamond Harbour, in Title Appeal No. 56 of 2004 affirming the judgment and decree dated 24th August, 2004 passed by the learned Civil Judge, Junior Division, 2nd Court at Diamond Harbour, in Title Suit No. 127 of 2000 at the instance of the defendants/appellants.
(3.) 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 the provision of Order 41 Rule 11 of the Code of Civil Procedure.;