BANI DAS Vs. DILIP KUMAR GHOSH & ANR.

JUDGEMENT

(1.) These two appeals were heard analogously as the subject-matters of these two appeals are, to some extent, similar.

(2.) We, however, first propose to deal with F.M.A. No. 919 of 2008.

(3.) This appeal is at the instance of an applicant under Order XXI Rules 98 and 101 of the Code of Civil Procedure and is directed against Order No.177 dated April 2, 2008 passed by the learned Judge, Second Bench, City Civil Court at Calcutta, in Miscellaneous Case No.3416 of 2001, thereby dismissing the said miscellaneous case and allowing the another miscellaneous case being Miscellaneous Case No.1183 of 1989 filed by the respondent no.1 praying for police help for taking possession in execution of the decree for specific performance of contract.