GORACHAND DE, J. - (1.) This hearing arose out of an application filed by the respondents praying for clarification/rectification/modification of the judgment and order dated 27-7-98 and 9-4-99 passed in the original Appeal.
(2.) Initially the appeal (FMA 1428/99) by the plaintiffs was directed against the order No. 18 dated 14-7-1998 passed by Shri A. K. Dasgupta, Chief Judge, City Civil Court at Calcutta in Title Suit No. 962/1998. By the said order the ld. Chief Judge while disposing of two separate applications-one filed by the plaintiffs and the other by the defendants, praying for injunction, restrained both the parties and their respective agents and servants from blocking the passage from the main entrance gate of the suit premises, being premises No. 10, Pollock Street, Calcutta-700 001, running from West to East upto the staircase of the said building shown and demarcated in the sketch maps, filed by the respective parties, by parking any vehicle during office hours from 8 A.M. to 8 P. M. By the said order the ld. Judge also restrained the plaintiffs from obstructing the defendants and their men and agents from parking their vehicles in the car parking space or shade situated on the Eastern portion of the suit premises. It was clarified that the plaintiffs should not allow any third party or outsiders, friend or relation to bring their cars within the said space or shade without previous permission of the Court. It was also indicated in the said order that the passage from the main entrance gate to the staircase of the suit premises, shall however be used and enjoyed by both the parties as common passage and for ingress and egress of their respective vehicles.
(3.) After the filing of the appeal an ad interim order was passed on 27-7-1998 restraining both the parties from interfering with the egress and ingress of the cars of each other through the passage and also from causing any obstruction in the passage by parking any car.;