SHANTI BHATTACHARJEE Vs. RANJIT MKKHERJEE

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an appellate order passed by the learned Appeal Court in an appeal being Misc. Appeal No. 50 of 2007 arising out of a temporary injunction proceeding. The plaintiff in a suit for declaration and injunction, is the petitioner before this Court.

(2.) THE learned Trial Judge rejected the petitioner's prayer for temporary injunction and the Appeal Court also affirmed the said order in appeal. Hence, this revisional application has been filed by the plaintiff/petitioner herein before this Court.

(3.) LET me now consider as to how far the learned Appeal Court was justified in afirming the order passed by the learned Trial Judge whereby the petitioner's prayer for temporary injunction was rejected.