DEVENDRA SINGH Vs. SINGH ENTERPRISES & ORS

JUDGEMENT

(1.) This First Appeal is directed against the judgment and decree dated 24th June, 2013 passed by the learned Civil Judge, (Senior Division), 2nd Court, Krishnanagore, Nadia in Money Suit No.4 of 2009 at the instance of the plaintiff/appellant.

(2.) Several interlocutory applications were filed by the respective parties. When those interlocutory applications filed by the respective parties, were taken up for consideration, we were requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit. We are informed by the learned Counsel appearing for the parties that the papers which are necessary for disposal of this appeal are all annexed to the application for injunction.

(3.) Considering such prayer of the learned Counsel appearing for the parties, we have decided to dispose of the appeal itself on merit by dispensing with the requirement of filing of paper books in this appeal. Let us now consider the merit of the instant appeal in the facts of the instant case.