CHAMPA DEY Vs. MANI SQUARE LIMITED

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being No. 1 dated 28th September, 2016 passed by the learned Civil Judge (Senior Division), Sealdah in Title Suit No. 148 of 2016 at the instance of the plaintiff/appellant. By the impugned order, the plaintiff's prayer for ad interim injunction was rejected by the learned Trial Judge. Hence, the instant appeal was filed by the plaintiff.

(2.) Let us now consider the merit of the instant appeal in the changed circumstances.

(3.) The plaintiff filed a suit for declaration of her lawful tenancy right in respect of the suit property being a kiosk in the shopping complex owned by the defendant viz., Mani Square Mall admeasuring 100 sq.ft. on the second floor being No.K-2 Space-1 of premises No. 164/1, Maniktala Main Road, P.S. Phoolbagan, Kolkata-700 054 described in the schedule of the plaint.