SMT. SONALI BASAK Vs. SRI SUMON BASAK

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being No. 11 dated 20th September, 2016 passed by the Learned Judge, VIIth Bench, City Civil Court at Calcutta in Title Suit No. 103 of 2016 at the instance of the plaintiff/appellant.

(2.) By the impugned order, the plaintiff's application for temporary injunction was dismissed by the learned Trial Judge. Hence, the instant appeal was filed.

(3.) Let us now consider as to how far the learned Trial Judge was justified in passing the impugned order in the facts of the present case.