- (1.) Supplementary affidavit filed on behalf of the opposite parties be kept on record.
(2.) The petitioners are the plaintiffs in Title Suit No. 161 of 1994 pending in the court of learned Civil Judge (Junior Division), 2nd Court, Hooghly. The petitioners are the owners of the property described in Schedule "A" to the plaint. The defendants are the owners of the property described in Schedule "B" to the plaint. The property described in Schedule "C" is the alleged pathway lying on the eastern side of the "B" Schedule property. The plaintiffs have, inter alia, prayed for declaration that they have right by way of easement in respect of the "C" Schedule property.
(3.) The defendants in the written statement denied the existence of any such passage in the "B" Schedule property.;