B.M.Mitra, J. - (1.) The present revisional application is directed against an order passed by the 6th Court of the Assistant District Judge at Alipore dated 7.7.94 in Misc. Appeal No. 6 of 1993, confirming the Order No. 19 dated 2.1.1993 passed by the 4th Munsif at Alipore in Title Suit No. 451 of 1991.
(2.) In the course of hearing, Mr. Nirmalya Mohan Bhattacharyya, learned Advocate, appearing on behalf of the petitioner, has been permitted to correct the cause title of the revisional petition by way of abundant caution and necessary surplus age.
(3.) The connected suit is for a declaration that the plaintiff is the owner of the amount mentioned in the three accounts delineated in the schedule attached to the plaint and also for an order of permanent injunction restraining the defendants from operating the said accounts. After filing of the suit, a petition for temporary injunction under Order 39 Rules 1 & 2of the Coda of Civil Procedure had been pressed for hearing in aid of the substantial relief of the plaint during the pendency of the suit.;