Jyotirmay Bhattacharya, A.C.J. - (1.) This First Miscellaneous Appeal is directed against an order being no. 7 dated 20th May, 2017 passed by the learned Trial Judge in Title Suit No. 514 of 2017 at the instance of the plaintiffs.
(2.) Let us now consider as to whether the instant appeal deserves any merit for admission under the provision of Order 41 Rule 11 of the Civil Procedure Code in the facts of the present case.
(3.) After filing the suit for declaration and injunction, the plaintiffs filed an application under Order 39 Rule 1 & 2 of the Code of Civil Procedure praying for temporary injunction for restraining the defendants from disturbing the possession of the plaintiffs in the suit property and also from realising rent from the tenants of the suit premises.;