CHARU DIESELS LLP Vs. E.L.PROPERTIES

JUDGEMENT

(1.) The present two appeals arise out of the grant of temporary injunction in two suits between the same parties which are being heard together in the court of first instance.

(2.) The issues involved in the suits are almost identical. The subjectmatter of both the suits is a G+6 storied building situated at 225F, Acharya Jagadish Chandra Bose Road, Kolkata - 700 020 (earlier known as 225B and 225C, Lower Circular Road).

(3.) Title Suit No.1199 of 2024, from which F.M.A. No.359 of 2025 arises, pertains to premises situated on the 6th Floor of the said building, along with two car parking spaces on the ground floor, whereas Title Suit No.1200 of 2024, from which F.M.A. No.360 of 2025 arises, relates to premises on the 4th Floor of the said building, also along with two car parking spaces on the ground floor.