Harish Tandon, J. - (1.) This revisional application is directed against the judgement and order dated 5th April, 2016 passed by the learned Additional District Judge, 1st Court, Serampore in Miscellaneous Appeal No. 31 of 2014, by which the said appeal was dismissed on contest.
(2.) The plaintiff/opposite party filed a suit for declaration of title and permanent injunction restraining the defendants/petitioners from creating a sort of obstruction in the suit property and also disturbing her peaceful possession in respect thereof. In such a suit an application for temporary injunction was taken out and moved for passing an ex parte ad interim order of injunction.
(3.) By order no. 3 dated 19th May, 2014 the Trial Court passed an ex parte ad interim order of injunction restraining the defendants/opposite parties from disturbing the peaceful possession in respect of 'A' schedule property. The defending petitioners preferred an appeal against the said ex parte ad interim order of injunction and by the impugned order the Appellate Court declined to interfere with the same.;