PINAKI CHANDRA GHOSE,J. - (1.) Instead of hearing the injunction application, by consent of the parties the appeal is taken up for hearing treating the same as on day's list and the same is disposed of in the following manner:
(2.) This appeal is directed against an order dated 5th December, 2011 passed by the learned Judge, VIIth Bench City Civil Court, Calcutta, in Title Suit No.2234 of 2011 whereby the learned Judge was pleased to reject the prayer for ad interim order of injunction as prayed by the plaintiffs-appellants by filing an application under Order 39 Rule 1 and 2 read with section 151 of Civil Procedure Code.
(3.) Two suits have been filed as it appears from the record, one is before the Small Causes Court, Calcutta, and the other is before the City Civil Court, Calcutta. The first one filed by the defendants-opposite parties-landlord for eviction of the plaintiffs, appellants herein, and the other one filed by the plaintiffs-appellants-tenants for permanent injunction.;