Jyotirmay Bhattacharya, J. - (1.) Leave is granted to the learned advocate-onrecord of the appellant to rectify the defect in the appeal in terms of the report of the Stamp Reporter.
(2.) This second appeal is directed against the judgement and decree dated 13th June, 2016 passed by the learned Additional District Judge, 3rd Court at Alipore in Ejectment Appeal No. 26 of 2012 reversing the judgement and decree dated 30th June, 2012 passed by the learned Civil Judge (Junior Division), 2nd Court at Alipore in Ejectment Suit No. 285 of 2008 at the instance of the defendant/appellant.
(3.) Let us now consider the merit of the appeal to find out 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 or not.;