BANAMALI SENGUPTA Vs. SATYENDRA NATH SEN

JUDGEMENT

(1.) All the above Civil Revisions are directed against a common judgment and order dated 16.1.95 passed by the 2nd Assistant District Judge, Guwahati, dismissing all the four Misc. Appeals (Misc. Appeal Nos. 13/82,14/ 82, 16/82 and 17/82) and afirming the common order dated 3.4.82 passed by the Sadar Munsiff, Guwahati, in Title Suit Nos. 174/81, 175/81,177/81 and 178/81. By the said order the Munsiff refused to grant temporary injunction on the ground that there was no prima facie case.

(2.) All the revision petitions involve common questions of law and similar facts, therefore, I propose to dispose of all the petitions by a common judgment and order:

(3.) The petitioners instituted four title suits in the Court of the Sadar Munsiff, Guwahati, seeking declaration of their tenancy right in respect of portions of the house under their respective occupation fully described in the schedule to the plaints and also for declaration that the order dated 6.1.78 and 9.1.78 passed in Money Suit No. 11/71 by the Assistant District Judge, Guwahati, was nullity in the eye of law and was not binding against them. They also prayed for permanent injunction restraining the defendants-opposite party from ejecting them from possession of their respective portions of the house under their occupation, etc. Along with the plaints, the petitioners also filed applications for temporary injunction.