KAMALENDU CHANDA Vs. DILIP KUMAR BISWAS

JUDGEMENT

(1.) THIS revisional application under section 115 read with section 151 of the C. P. Code by the plaintiff petitioner is directed against order dated 22. 1. 83 passed in Title Suit No. 284 of 1978 in the 2nd Court of Munsif at Alipore, 24-Parganas. The suit aforesaid is for eviction of defendant-opposite party on the termination of his tenancy in respect of substantial portion of the ground floor of premises No. 18/42 Dover Lane, Calcutta. The relationship of landlord and tenant is one of conflicting interests and that has been overlaid in this case by layers of bitterness oozing out of litigations before various courts. To understand the background in which the order impugned was passed the antecedent facts are required to be stated in some details.

(2.) ON 22. 1. 81 the defendant-opposite party filed an application in the Court below under Order 39 Rules 1 and 2 read with section 151 C. P. Code, for a temporary injunction restraining the plaintiff his men and agents from interfering with the supply of electricity to the defendant's flat or preventing defendants access to the electric meter and meant for defendant's flat for effecting repairs and/or restoring electricity by erecting partition or otherwise. On the said application the learned Munsif ordered issue of notice to show cause on the plaintiff and ordered maintenance of status quo , in respect of the electric meter and main switch meant for the defendant's flat till disposal of the injunction petition. The copy of the petition was sent to the plaintiff by registered post which reached the plaintiff on 29. 1. 81. The plaintiff petitioner maintains that in connection with Civil Rule no. 354 of 1980 arising from some order passed in the said suit the High Court had stayed all for the proceedings in the suit, still the defendant had filed the aforesaid application for temporary injunction. Be that as it may on 3. 2. 81 the plaintiff-petitioner moved an application in revision in this Court against the order of the learned munsif dated 22. 1. 81 and in C. R. No. 256 of 1981 arising from the said petition janah J. while issuing a rule, passed an interim order of injunction staying operation of the order of the learned Munsif impugned till the hearing of the rule on the undertaking given by the plaintiff that tine supply of electricity to the flat of defendant would not be interfered with. It is alleged that on 7. 2. 81 plaintiff completed the erection of a new door beside the staircase leading to the first floor of the house locked it up and moved an application under section 144 (2) Cr. P. C. against the defendant to drop out from the said proceeding subsequently.

(3.) ON 13. 2. 81 defendant entered appearance in C. R. No. 256 of 1981 through an advocate. It is alleged that on 13. 2. 811 plaintiff locked up the defendants' side door and thereafter completed erection oil a plywood partition on the railing of the staircase. On 17. 3. 81 defendant affirmed his affidavit-in-opposition and therein referred to the aforesaid acts of the plaintiff. C. R. 256 of 1981 was heard on 27. 7. 81 and Mr. Justice S. M. Guha, J. discharged the impugned order holding that an appeal lay against the impugned order and as such revisional application was incompetent on 30. 7. 81 plaintiff filed an appeal against the order of the learned munsif dated 22. 1. 81 being Miscellaneous appeal No. 450 of 1981 in the Court of the District Judge Alipore and the said appeal is still pending. On 19. 8. 81 defendant filed an application under section 151 before the learned Munsif in the suit for a temporary mandatory injunction directing the plaintiff to restore status quo by demolishing new construction and unlocking the defendant's door to restore his access to the electric meter and main switch. After obtaining adjournments plaintiff filed his objection against the defendant's aforesaid petition on 13. 5. 82. On 17. 5. 82 plaintiff filed an application before the learned munsif for staying hearing of the application for mandatory injunction till hearing and disposal of Misc. Appeal No. 450 of 1981 pending in the Court of the District judge. On 31. 8-82 the learned Munsif allowed the plaintiff's prayer for staying hearing of the petition for mandatory injunction. On 21. 9. 82, defendant moved a revisional application against the order of the learned Munsif dated 31. 8. 82 an the defendant's petition was ordered to be treated as contested application (C. O. No. 2979 of 1982) and further proceedings in the suit and in the Miscellaneous Appeal were stayed. On 14. 1. 83 Mr. Justice Janah j. heard the contested application, set aside the order passed by the learned Munsif and directed. him to hear the application for mandatory injunction within three weeks. Pursuant to the above direction the learned munsif passed the order impugned herein. The litigations between the parties which form the back drop against which the impugned order was passed have been indicated. Added to that there were other litigations before different forum between the parties as will be evident from paras 2 and 3 of annexure R to the affidavit-in-opposition of the defendant and opposite parties.