SWATI CHAUDHURI Vs. KAUSHIK CHAUDHDURI

JUDGEMENT

(1.) The appellant is aggrieved by an order dated 6th Nov., 2017 in a Partition and Administration Suit ( Title Suit No. 39 of 2017) passed by the court of the learned 2nd Civil Judge ( Sr. Division), at Alipur.

(2.) The partition suit is between the siblings of a very rich family possessing, inter alia, a most valuable immovable property numbered as 52/4, Ballygunge Circular Road, Kolkata-700 019. It is said that in this property there are movables like portraits, furnitures, fixtures, gold and silver articles and art objects of great value.

(3.) Mr. Mitra learned senior Advocate for the appellant submits that the application for injunction was sought to be moved ex parte before the learned court below on his clients apprehension that if notice of it was given to the respondent he might alienate some of the movable properties out of reach of this Court, before it was able to take notice of the matter. Rejecting this argument the learned judge refused to pass any order without notice to the respondent.