Jyotirmay Bhattacharya, J. - (1.) The defects in the appeal are already removed as per the direction of the Court given earlier.
(2.) This second appeal is directed against the judgment and decree dated 29th November, 2016 passed by the learned Additional District Judge, Fast Track Court No. 1, Barrackpore, North 24th Parganas, in Title Appeal No. 17 of 2017 affirming the judgment and decree dated 4th February, 2016 passed by the learned Civil Judge, Junior Division, Barrackpore, North 24 Parganas, in Title Suit No. 176 of 2014 at the instance of the defendant/appellant.
(3.) Let us now consider as to whether any substantial question of law is involved in this second 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.;