MINA DEB Vs. PRADIP RANJAN DEB

JUDGEMENT

(1.) By consent of the parties, both the appeal and application are taken up together.

(2.) The instant appeal is directed against the order no. 2 dated 16th August, 2019 passed by the learned Civil Judge (Senior Division), 1st Court, Barasat in Title Suit No. 599 of 2019, by which the prayer for ex parte ad interim order of injunction was refused.

(3.) The suit for partition, separation of shares, permanent injunction and for accounts was filed by the plaintiffs/appellants alleging that despite the request for amicable partition the defendants did not agree to it and, therefore, their shares in respect of the joint property should be separated from the defendants/respondents.