ASGAR ALI Vs. JAMIL AKHTAR SIDDIQUE

JUDGEMENT

(1.) THIS is an appeal against order No. 29 dated February 6, 2007 passed by the learned Judge, Seventh Bench, City Civil Court at calcutta, in Miscellaneous Case No. 163 of 2006.

(2.) BY the order impugned, the learned Trial Judge rejected an application for injunction filed by the petitioner in the said miscellaneous case on contest with costs.

(3.) THE factual background leading to filing of this case are as under : the decree holders instituted Ejectment Suit No. 20 of 1981 in the City Civil Court at Calcutta against their tenants, namely, Md. Herasatulla and Afzaluddin Ahmed, for their eviction on the ground of subletting.