RAKESH KUMAR GUPTA Vs. SUPARNA GHOSH AND OTHERS

JUDGEMENT

(1.) The order impugned dated December 20, 2016 has been assailed in both parts by the rival parties.

(2.) Two applications were disposed of by such order: the defendants' application for an inquiry into the appropriate valuation of the suit was declined and the plaintiff's application for police help was allowed but the plaintiff submits that the directions have not been issued to the D.C.(South Port), but to the local police station despite the plaintiff's assertion that the local police station was not inclined to attach any seriousness to the matter.

(3.) The suit is for declaration, ostensibly in respect of a shop-room, but the schedule to the plaint and the body of the plaint indicate that the plaintiff claims to be the sole proprietor of a business carried on from the suit premises though the first defendant claims that he is a partner of a partnership firm run from the suit premises by the plaintiff, the first defendant and the plaintiff's husband.