GOPAL DAS Vs. WAJID HUSAIN

JUDGEMENT

(1.) The present appeal has been filed by the Defendants-Appellants against the order dated 15.6.2010 whereby an injunction order has been granted in favour of the Plaintiffs-Respondents in a suit being Original Suit No. 360 of 2010 filed by the Plaintiffs-Respondents against the Defendants-Appellants.

(2.) It appears that the Plaintiffs-Respondents filed the aforesaid Original Suit No. 360 of 2010 against the Defendants-Appellants, inter alia, praying for a decree of permanent injunction against the Defendants-Appellants restraining the Defendants-Appellants, their servants, agents, relatives etc. from interfering in any manner whatsoever with the portion of plot No. 1871 marked by the Letters M.L.J.E. in the Plaint-Map, belonging to the Plaintiffs-Respondents, or with the kachcha rasta marked by the Letter C.B.I.H.G.F.M.E. in the Plaint-Map, and further restraining the Defendants-Appellants from digging any foundation in the said kachcha rasta or from including the said kachcha rasta or the said plot of the Plaintiffs-Respondents in plotting being done on plot No. 1875, and further restraining the Plaintiffs-Respondents from interfering in the construction work being done by the Plaintiffs-Respondents on the portion of plot No. 1871 marked by the Letters M.L.J.E. in the Plaint-Map, belonging to the Plaintiffs-Respondents.

(3.) It further appears that an Injunction Application being Application No. 6 C2 was also filed by the Plaintiffs-Respondents in the said suit.