Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order passed by the Learned Trial Judge on 16th August, 2013 in Title Suit No. 108 of 2009 whereby the plaintiff's application under Section 151 of the Code of Civil Procedure filed on 17th December, 2012 was rejected.
(2.) The said application under Section 151 of the Code of Civil Procedure was filed in the partition suit filed by the plaintiff.
(3.) There was a long standing dispute between the parties regarding the parties' right to perform annual Mansa Puja in the suit premises according to the family tradition and custom on the scheduled date of Sankranti i.e. last day of Sravana each year.;