GAUR KARUNA DEY Vs. NEMAI DEY

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an order dated 28th February, 2007 passed by the learned additional District Judge, 1st Fast Track Court, Paschim Midnapur in Misc. Appeal No. 89 of 2006 reversing the order being No. 11 dated 27th July, 2006 passed by the learned Civil Judge, Senior Division, 3rd Court, Paschim mindnapur in Title Suit No. 76 of 2005.

(2.) THE defendants in a suit for declaration and injunction filed by the plaintiffs/opposite parties, are the petitioners before this Court.

(3.) LET me now consider as to how far the learned Appeal Court was justified in reversing the order passed by the learned Trial Judge on the plaintiffs' application for temporary injunction in the facts of the instant case.