MALATI SANTRA Vs. NANDA DULAL BANIK

JUDGEMENT

(1.) This revisional application has been preferred against an order No. 6 dated 13-10-1993, passed by the Id. 1st Asstt. Dist Judge, Howrah, in Misc Appeal No. 227 of 93, arising out of an order No. 6 dated 30-9-1993, passed by the ld. Munsif, 6th Court, Howrah, in Title Suit No. 174 of 1993.

(2.) To put it briefly, the plaintiff-petitio- ners instituted a title suit for declaration and permanent injunction being title suit No. 174 of 1993, along with an application under Order 39, Rules 1 and 2 read with S. 151 of the Code claiming ad interim temporary injunction restraining the defendant-opposite parties from appointing any new teaching staff till the disposal of the application coupled with a prayer to pass a direction on the defendants not to withhold the monthly salary.

(3.) In due course the defendant-opposite parties entered appearance and contested the claim of the plaintiff-petitioners. The Id. Court of the first instance allowed the application for ad interim temporary in junction in part against which an appeal arose being Misc. Appeal No. 227 of 1993. The appellant-petitioners also put in an application for temporary injunction as they did before the ld. trial Court below but the ld. 1st Asstt. Dist Judge did not find favour with the claim of the appellant-petitioners of this revision.