KAMALA BHATTACHARJEE Vs. SUMAN GANGULY

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the Judgment Debtors and is directed against an order being No. 57, dated August 28, 2025 passed by the learned Civil Judge (Senior Division) 1st Court at Barasat in Title Execution Case No. 1 of 2014 arising out of Title Suit No. 266 of 2011.

(2.) By the order impugned, the prayer of the decree holders/ opposite parties herein for delivery of khas possession was allowed and the Court bailiff was directed to deliver khas possession of the decretal property to the opposite parties after removing all obstructions within the time limit indicated in the said order.

(3.) The opposite parties filed a suit for specific performance of contract, declaration, permanent injunction and for delivery of possession being Title Suit No. 266 of 2011 before the learned Civil Judge (Senior Division) 1st Court at Barasat.