- (1.) This is an appeal against order No. 2 dated August 25, 2011 passed by the learned Judge in-charge, Tenth Bench, City Civil Court at Calcutta in Title Suit No. 1609 of 2011. By the order impugned, the learned Trial Judge declined to pass an ex parte ad interim order of injunction in connection with an application for temporary injunction.
(2.) This litigation has a chequered history.
(3.) One Suhas Chandra Bhowmik was the owner of 3 cottah 10 chittak and 9 square feet of land being municipal premises No. 1A, Ram Krishna Das Lane, within the Police Station Amherst Street, Kolkata - 700009, with a two-storied brick built structure thereon. On the death of the said Suhas Chandra Bhowmik, the said property devolved upon his natural heirs and legal representatives.;