MD ALTAF HUSSAIN Vs. RAMANI PADA PAUL

JUDGEMENT

(1.) Heard Mr. Mr. S. K. Ghosh, learned counsel for the appellants. Also heard Mr. D. Chakraborty, learned counsel appearing for the respondents.

(2.) By filing this appeal the defendant Nos.1 to 5 as appellants have challenged the order dated 03.03.2016 passed by the court of learned Civil Judge No.2, Cachar at Silchar in Misc. Case No.64/2015 issuing an order of temporary injunction effectively restraining the appellants from raising any construction over the suit land or from alienating the same to any third party, till disposal of the suit.

(3.) It appears from the record that the respondent Nos.1, 2 and 3 as plaintiffs had instituted Title Suit No.44/2015 before the Court of learned Civil Judge No.2, Cachar at Silchar against the appellants herein as defendant Nos.1 to 5 and 20 other persons, with the following prayers :-