Jyotirmay Bhattacharya, C.J. - (1.) It is submitted by the learned advocate appearing for the appellant that the deficit court fees of Rs. 8580/- was deposited by him on 11th June 2018 vide Filing No. A-6578.
(2.) This second appeal is directed against the judgement and decree dated 31st January 2017 passed by the learned Additional District Judge, Katwa, Burdwan in Money Appeal No. 03 of 2011 affirming the judgement and decree dated 30th April 2011 passed by the learned Civil Judge, (Senior Division), Katwa, Burdwan in Money Suit No. 16 of 2005 at the instance of the defendant no. 3/appellant.
(3.) Let us now consider as to whether any substantial question of law is involved in the 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.;