MAHUYA DEY Vs. KANAK CHOUDHURY

JUDGEMENT

(1.) Heard Mr. P.K. Roychoudhury, learned counsel for the petitioners. Also heard Mr. K. Saikia, learned counsel for the respondents.

(2.) This application under Article 227 of the Constitution of India is filed challenging the order dated 13.6.2017 passed by the learned Munsiff No. 2, Kamrup(M), Guwahati in connection with Misc. (J) Case No. 53/2016 in Title Execution Case No.42/2015.

(3.) The petitioners who were tenants of the respondents had filed a title suit in the court of the learned Munsiff No.2, Kamrup(M) at Guwahati for a decree of permanent injunction restraining/prohibiting the defendants and their men/agents/ assignees/successors from evicting/dispossessing the plaintiffs from the tenanted premises as per schedule of the plaint and/or disturbing/obstructing in any way from peaceful occupation and in running the business in the rented premises, not to cause any disturbance/hindrance in regular flow of water/electricity connection and other amenities of ingress and egress to which the plaintiffs were entitled to enjoy being bonafide occupiers of tenanted premises, declaration that notice dated 3.11.2010 is illegal and void etc.