SHRIMATI SATU BALA DASSI Vs. CHATURANAN SAHA

JUDGEMENT

(1.) This is an appeal against judgment and order dated March 17, 2010 passed by the learned Civil Judge (Senior Division) at Suri, District Birbhum, in Title Suit No. 42 of 2009.

(2.) By the order impugned, the learned trial judge rejected an application, filed by the plaintiff, for temporary injunction on contest. Liberty was granted to the defendant no. 2 to raise any construction on her purchased portion subject to the result of the suit clarifying that the defendant no. 2 would not be entitled to claim any equity over such construction in the suit.

(3.) The appeal arises from Title Suit no. 42 of 2009, which has been a suit for partition.