BASANTI DAS Vs. SUSANTA KUMAR DAS

JUDGEMENT

(1.) This revisional application arises out of an order dated June 9, 2022 passed by the learned Civil Judge (Junior Division), 4th Court at Alipore in Title Suit No.05 of 2015.

(2.) By the order impugned, an application filed by the plaintiff under Order 6 Rule 17 of the Code of Civil Procedure was allowed, upon payment of cost of Rs.1000.00.

(3.) The opposite party as plaintiff filed a suit for declaration, recovery of possession and permanent injunction against the petitioner. The plaintiff prayed for declaration of title in respect of schedule-A property, recovery of khas possession of the schedule-B property upon demolition of the wall standing thereon, as also for permanent injunction restraining the defendants and their men and agents from making any further construction of the suit property or from disturbing the peaceful possession of the plaintiff in respect of schedule-A property.