ANIKESH DAS Vs. JABA DAS

JUDGEMENT

(1.) Affidavits in opposition and reply filed today be kept on record.

(2.) In view of the short questions involved in the appeal, we take up the appeal for hearing along with the application.

(3.) The learned Trial Judge, by the impugned order, dismissed an application for temporary injunction filed by the plaintiffs/appellants in connection with a partition suit, primarily on the ground that the appellants could not establish that the respondents are making construction in excess of their shares and in the best portion of the suit property and also that the suit is not bad for non-joinder of necessary parties, as alleged by the defendants/respondents.