Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree dated 26th September, 2016 passed by the Learned Additional District Judge, 1st Court, Contai, District-Purba Medinipur in Title Appeal No. 5 of 2016 affirming the judgement and decree dated 30th January, 2016 passed by the Learned Civil Judge, Junior Division, 1st Court, Contai, District-Purba Medinipur in Title Suit No. 402 of 2012, 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 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 admittedly the property belonged to the Bankim Chandra Kar. On his death, his wife, three sons and two daughters inherited the suit property in equal share. It is also admitted position that two sisters gifted their shares in the suit property in favour of their elder brother viz. Sasanka. It is also an admitted position that the widow of Bankim babu gifted her share in favour of the wife of Sasanka. Thus, Sasanka and his wife viz. Chhabirani jointly became the owner of 2/3rd share in the suit property. The other two brothers jointly owned 1/3rd share in the suit property.;