Jyotirmay Bhattacharya, C.J. - (1.) This second appeal is directed against the judgement and decree dated 19th June, 2009 passed by the Learned Additional District Judge, Basirhat, North 24-Parganas in Title Appeal No. 41 of 2007 affirming the judgement and decree dated 29th May, 2007 passed by the Learned Civil Judge (Junior Division), 3rd Court at Basirhat, North 24-Parganas in Title Suit No. 184 of 1999, at the instance of the defendants/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.) The plaintiffs filed a suit for declaration of their title and for confirmation of possession and permanent injunction. They claimed that they inherited the said property through their predecessor Baburali Molla. They claimed that Ahad Ali Molla was the C.S. recorded owner. He died leaving behind three sons viz., Baburali Molla, Harez Ali Molla and Mujahar Molla as his legal representatives. Subsequently, Baburali Molla died leaving seven sons, five daughters and his widow.;