Jyotirmay Bhattacharya, J. - (1.) The defect in the appeal as notified in the report of the Stamp Reporter has been rectified by depositing the deficit court fees of Rs.1200/- on 17th August, 2017 vide filing no. A-15372.
(2.) This second appeal is directed against the judgment and decree dated 6th February, 2017 passed by the learned Additional District Judge, Fast Track Court, Malda, in O.C. Appeal No. 24 of 2006 reversing the judgment and decree dated 30th March, 2006 passed by the learned Civil Judge, Junior Division, 1st Court at Malda, in O.C. Suit No. 57 of 2002 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.;