Prasenjit Mandal, J. - (1.) These two have arisen out of the common order dated July 9, 2010 passed by the learned Additional District Judge, Eleventh Court, Alipore in Misc. Appeal No.67 of 2010. Since two applications have been filed by the two parties to the suit against the same order; these two applications are disposed of by this common judgment. For convenience, I am discussing the revisional case No.2813 of 2010 first.
(2.) This application is at the instance of the plaintiff and is directed against the order dated July 9, 2010 passed by the learned Additional District Judge, Eleventh Court, Alipore in Misc. Appeal No.67 of 2010 thereby affirming the order no.13 dated January 15, 2010 passed by the learned Civil Judge (Senior Division), Baruipur in Title Suit No.52 of 2009. The plaintiff/petitioner filed the said title suit for
(3.) partition and permanent injunction against the opposite parties before the learned Civil Judge (Senior Division), Baruipur. At the time of filing the suit, the plaintiff/petitioner filed an application for temporary injunction. Upon hearing the learned Advocate for the petitioner, the learned Trial Judge directed the parties to maintain status quo for a certain period.;