ANGUR BALA GHOSH Vs. GOPAL JEW THAKUR

JUDGEMENT

(1.) Challenge is to the orders dated October 12, 2012 & December 11, 2012 passed by the learned Additional District Judge, Sealdah in Misc. Appeal No.63 of 2012 thereby granting ad interim injunction and rejecting the prayer for rejection of the said Misc. appeal in question arising out of Title Suit No.189 of 2012.

(2.) The plaintiffs/opposite parties herein instituted the said title suit before the learned Civil Judge (Junior Division), 1st Court, Sealdah against the petitioners herein and other proforma opposite parties praying for declaration, cancellation of deed, building plan, etc., permanent injunction and other consequential reliefs.

(3.) The plaintiff prayed for temporary injunction along with a prayer for ad interim injunction before the learned Trial Judge and the prayer for ad interim injunction was refused.