LAWS(GAU)-2023-3-70

ABDUL SUKKUR Vs. ABDUL MANIK

Decided On March 24, 2023
Abdul Sukkur Appellant
V/S
Abdul Manik Respondents

JUDGEMENT

(1.) Heard Mr. P. K. Roy, learned Senior Counsel assisted by Mr. S. K. Chakraborty, learned counsel for the petitioner. Also heard Mr. H. R. Choudhury, learned counsel for the respondent/plaintiff Nos. 1 and 2 and Ms. U. Das, learned Government Advocate, Assam appearing for the respondent Nos. 3, 4 and 5.

(2.) The present petition is filed assailing an order dtd. 2/3/2022, passed by the learned appellate Court (Civil Judge, Karimganj) in Misc. Appeal No. 06/2020, whereby the aforesaid appeal was allowed granting injunction, which was refused by the learned trial Court (Munsiff No. 3) in Misc.(J) Case No. 132/2019 under its order dt. 24/1/2020.

(3.) The respondent Nos. 1 and 2 as plaintiffs instituted a suit being Title Suit No. 102/2019 primarily with the following prayer:-