- (1.) The applications filed by the four interveners questioning the executability and enforceability of a decree dated 9th December 2011 passed in C. S. No. 118 of 2010 as against them are the subject matter of consideration in this execution proceeding. On 11th May, 2010 the plaintiff instituted a suit against the defendant claiming essentially a decree for recovery of vacant possession of 5 rooms together with passage admeasuring an area of 1600 sq. feet, more or less, on the ground floor at premises no 15, Princep Street, PS Bowbazar, Kolkata 700072, by evicting the defendant. (hereinafter referred to as the "suit premises")
(2.) The said suit was decreed on 9th December, 2011.
(3.) The defendant although filed a written statement but ultimately did not contest the suit.;