RAM PROSAD MONDAL Vs. SNEHALATA GHOSH

JUDGEMENT

(1.) This appeal is by the defendant and it arises out of a suit for permanent injunction restraining the defendant from entering into any portion of premises No. 101, Baithakhana Road, Calcutta, and from creating any disturbance or obstruction by the plaintiff in constructing her house there.

(2.) The plaintiff claimed title to the suit land originally as a co-owner to the extent of a moiety share, and, thereafter, by a partition, exclusive ownership.

(3.) According to the plaint, the defendant was a trespasser, and, upon that footing, the above relief of permanent injunction was prayed for against the defendant.