BISWANATH GHOSH Vs. TARUN PRADHAN

JUDGEMENT

(1.) The suit filed by the petitioners for declaration of title and permanent injunction being Title Suit No. 92 of 2000 subsequently re-numbered as Other Suit No. 18 of 2007 was decreed on January 28, 2011 by the learned Civil Judge, (Junior Division), Additional Court, Tamluk, District Purba Medinipur.

(2.) The said decree was put into execution giving rise to Title Execution Case No. 05 of 2013.

(3.) The petitioners are seeking two fold reliefs in the said execution case, firstly for recovery of possession of the suit property wherefrom they have allegedly dispossessed by the judgment debtors in violation of the decree of permanent injunction and secondly Civil Prison of the judgment debtors for willful violation of the said decree.