- (1.) THIS appeal by the plaintiff appellant arises out of the order dated 11. 3. 1986 passed by-Sri A. N. Mitra, learned Chief Judge, City Civil Court, Calcutta in Title Suit No. 2334 of 1985 allowing the petition for temporary injunction in part.
(2.) IN the Title Suit No. 2334 of 1985, filed by the appellant plaintiff-tenant, Oil and Natural. Gas Commission in the City civil Court, Calcutta for permanent injunction restraining the respondent-defendant-landlord, Kanak Investment Private ltd. from interfering in any way with the peaceful and beneficial enjoyment and possession of the plaintiff in respect of the tenanted portion in the premises No. 41, Chowringhee road, Calcutta including all its essential services such as water, electricity, lift etc. from interfering with the installation of all connected jobs including change of cables, change of meter, fixing proper earthing for the purpose of supply of electricity to the suet premises of higher voltage, from interfering with the modification of the Generator-room by fixing a new rolling shutter and shifting the existing rolling, shutter of the Generator room, from interfering with the installation of a Spiro Come Antenna on the terrace of the "kanak Building", from interfering with the installation of cooling tower on the terrace of the "kanak Building" and from interfering, with the parking of 8 cars of the plaintiff at the parking space provided by the defendant in the compound of the said "kanak Buildings" and for mandatory injunction, directing the defendant to restore the lift service to the suit premises forthwith the plaintiff filed the petition for temporary injunction and temporary mandatory injunction to the above effect.
(3.) THE learned Chief Judge pending the final hearing of the petition for temporary injunction and temporary mandatory injunction by his order dated 13. 12. 1985 granted the ad-interim order of injunction on the following terms: - (1) The defendant shall maintain uninterrupted supply of water in the plaintiff's tenanted premises during the office premises (2) The defendant shall also maintain existing electric supply in the suit premises without any interruption or disturbances 3) The lift shall be repaired as early as possible and (4) The defendant, shall allow car barking facility to the plaintiff as regards as many cars as possible in the car-narking space allotted to the plaintiff under the new agreement of tenancy. ;