GOUTAM SARKAR Vs. DIPAK SARKAR

JUDGEMENT

(1.) Learned advocate for the appellant is directed to cure the defects in course of the day.

(2.) The appeal is directed against order dated 16th March, 2021 in T.S. No. 237 of 2021 passed by the learned Civil Judge (Senior Division), 1st Court, Barasat whereby the trial court declined to pass the ad-interim order of injunction over schedule 'B' property.

(3.) Perusal of the plaint would show that the plaintiff has sought for declaration that he is the owner of the schedule 'B' property and the said property had been purchased from the fund and/or business of the appellant-plaintiff conducted and/or run from schedule 'A' property. Further perusal of the plaint shows that the schedule 'B' property is admittedly standing in the name of the respondent-defendant no.1.