Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree dated 6th June, 2016 passed by the Learned District Judge, Malda in Title Appeal No. 2 of 2015 reversing the judgement and decree dated 8th December, 2014 passed by the Learned Civil Judge, Junior Division, Chanchal at Malda in Title Suit No. 114A of 2011, at the instance of the plaintiffs/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 the plaintiffs filed a suit for declaration of their title in the suit property and for injunction for restraining the defendants from disturbing their possession in the suit property.;