BIBEK CHAUDHURI,J. - (1.) By order dated 25th November, 2019 S.A. 218 of 2012 was restored and re-admitted to its file.
(2.) At the time of hearing of the application for restoration this Court was of the opinion that the instant appeal can be disposed of even without calling for the formal paper book. Accordingly, the appeal is taken up for hearing in presence of the learned advocates for the appellants and the respondent No.1.
(3.) This appeal is directed against the judgment and decree dated 29th November, 2011 passed by the learned Additional District Judge, 3rd Court, Nadia at Krishnagar in Title Appeal No.90 of 2007, reversing the judgement and decree dated 28th February, 2007 passed by the learned Civil Judge (Senior Division), 1st Court, Krishnagar at Nadia in Title Suit No.162 of 2004.;