NARAYAN CHANDRA DEY Vs. D. S. REALTORS

JUDGEMENT

(1.) This appeal under Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908, is directed against the order dtd. 12/6/2023 passed by the learned Civil Judge No.3, Kamrup (M), Guwahati, in Misc.(J) Case No. 134/2018 arising out of Title Suit No.63/2018, whereby the appellant's application under Order XXXIX Rules 1 and 2 CPC seeking a temporary injunction was rejected.

(2.) Heard Mr. S. P. Roy, learned counsel for the appellant/plaintiff, assisted by Ms. V. Roy.Also heard Mr. G. Rahul, learned counsel for the respondents/defendants.

(3.) The appellant instituted Title Suit No.63/2018 seeking declaration of right, title and interest, cancellation of deeds, recovery of possession and permanent injunction in respect of a plot of land measuring 2 Kathas 1 Lechas situated at village Gotanagar under Mouza Jalukbari, District Kamrup (M).