SATYANARAYAN PASARI Vs. ASHOK KUMAR PASARI

JUDGEMENT

(1.) The suit was for declaration and permanent injunction. The plaintiff and the Defendant Nos. 1 and 2 were brothers and the Defendant No. 3 was their sister.

(2.) The plaintiff was interested in the flats on the first floor on the ground floor at Premises No. 4, Clyde Row, Kolkata. The plaintiff sought a declaration that he was the sole and absolute lessee of the ground floor flat and was entitled to continue in sole and exclusive occupation and possession of the same to the exclusion of the defendants. The plaintiff sought a decree for perpetual injunction restraining the defendants from in any manner interfering with the plaintiff's possession and occupation of the ground floor and the first floor flat.

(3.) The defendants were served with the writ of summons. No written statement was filed by the defendants. An Advocate claiming to represent some of the defendants wanted time to file written statement. Such advocate was without any vakalatnama and was therefore not entertained. No steps were taken by the defendants since then.