JYOTIRMAY BHATTACHARYA, J. - (1.) This first miscellaneous appeal is directed against an order being No. 9 dated 27th August, 2012 passed by the learned Judge, XIth Bench, City Civil Court at Calcutta in Title Suit No. 578 of 2012 at the instance of the defendant nos. 1 and 2/appellants. By the impugned order, the learned Trial Judge restrained the defendant nos. 1 and 2 and their men or agent or constituted attorney from demolishing or making any construction or from changing the nature and character of the Trust property and from disturbing the deities located at the top floor of the suit property and from transferring the suit property to any third person till the disposal of the suit.
(2.) The legality and/or propriety of the said order passed by the learned Trial Judge is under challenge in this appeal before us.
(3.) Let us now consider as to how far the learned Trial Judge was justified in passing the said temporary order of injunction in the facts of the present case.;