ANIL MONDAL Vs. SUBARNAMOY GHOSH

JUDGEMENT

(1.) This revisional application in directed against Order No. 46 dated 18th December, 2013, passed by the Civil Judge, (Senior Division) Additional Court, Bankura, in Miscellaneous Case No. 2 of 2015 by which an application, under section 151 of the Code of Civil Procedure, to implement an order of injunction is rejected. Suit for partition is decreed in final form and the execution case is levied.

(2.) Alleging interference with the peaceful possession, an application for injunction was taken out by the petitioner which was eventually allowed.

(3.) The opposite parties Carried the said order in a statutory appeal before the Appellate Court.