ANJAN KUMAR ROY Vs. CHAITALI ROY

JUDGEMENT

(1.) This is a suit for partition and administration. There are diverse properties both movable and immovable which form the subject matter of the suit.

(2.) This application pertains to a residential property, being Premises No. 57/2, Ballygunge Circular Road, Kolkata-700019 (the premises). The premises is the shared residence of both the petitioner and the respondents.

(3.) The petitioner is in occupation of the ground floor of the premises, whereas the respondents occupy and reside on the first floor. The premises has two entrances, i.e. the northern entrance which is the main entrance to the house and is the single point of access to the upper floors, terrace and water tanks, and the southern entrance which is a private door-way leading into the ground floor occupied by the petitioner. The main entrance is also the only point of access to the CESC electricity meters, the petitioner's personal mail box, doorbell and washroom for the petitioner's housekeeping staff.