GOUTAM BANERJEE Vs. DEPAK BANERJEE & OTHERS

JUDGEMENT

(1.) This is another application in aid of the above partition and administration suit. On 21st May 2011 this Court passed an order directing the parties to maintain status quo with regard to the "possession, nature, character of the property as on this date". The application of the plaintiff was disposed of.

(2.) On 21st Sept. 2011 this Court was concerned with another application made by the plaintiff. By an order made on that day the Court asked the first defendant and Ashtami Gayen to show cause by filing affidavits as to why the latter should not be evicted from the premises. The allegation against the latter was that the first defendant had wrongfully brought her into the premises. A copy of the application and the order was served upon Ashtami Gayen.

(3.) When the application was heard on 28th Sept. 2011 it was represented on behalf of the first defendant and Ashtami Gayen that she was a caretaker taking care of the first defendants interest in the property and his family. It was also said that Ashtami Gayen did not assert any title or interest in the premises. That application was disposed of.