RADHIKA SOOD Vs. DOOLY MINHANS

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against the order dated July 31, 2008 passed by learned Civil judge (Junior Division) 3rd Court at Alipore, 24-Parganas (South) in Title suit No. 1597 of 2007.

(2.) THE fact of the present case is that the opposite party/plaintiff as tenant has filed the above T. S No. 1597 of 2007 against the petitioner/ defendant as landlord for declaration and injunction restraining the defendant and her agents from disturbing the peaceful running of the business and possession of the plaintiff in respect of the suit premises. The defendant entered appearance in the said suit and filed the written objection with a plea for grabbing more space by the plaintiff against the injunction application of the plaintiff. The learned Court below after hearing granted an order of interim injunction in the said title suit.

(3.) A writ petition being W. P. No. 6407 (W) 2008 was moved by the plaintiff to give the plaintiff protection of the police help. This Court was pleased to direct the police to remain restrained from interfering with the possession of the shop room and shall ensure that orders passed by the civil Court are carried out by the parties.