WILLIAM RANJIT DHARA Vs. AMIYA KUMAR HATI

JUDGEMENT

(1.) Affidavit-of-service filed in court today be taken on record. The present challenge is directed against an order, whereby the trial court rejected the application filed by the plaintiff-petitioner, who is the tenant in respect of the suit property, for police help to implement an order of status quo in respect of the possession, nature and character of the suit property.

(2.) The petitioner has alleged that the opposite party nos. 4 and 5, who have become owners of the said premises by transfer, are disturbing the possession of the petitioner in the tenanted suit premises.

(3.) However, the trial court merely refused such application on a cursory finding that the petitioner could not satisfy the court that the order passed by the court had not been followed by other side.