Shivakant Prasad, J. - (1.) Challenge in this application is against the Order being no. 49 dated 11.9.2017 passed by the learned Registrar, City Civil Court at Calcutta in Title Execution Case No. 22 of 2011 arising out of Title Suit No. 5394 of 2008.
(2.) Chronological event leading to the instant case is that the petitioner as plaintiff filed a suit for Recovery of Khas possession and mesne profits against the opposite parties herein. The said suit, which was filed before the learned Judge, 5th Bench, City Civil Court at Calcutta, was registered as Title Suit No. 5394 of 2008.
(3.) The defendants/opposite parties herein after entering appearance in the said suit contested the same by filing written statement thereby denying the material allegations contained therein and the learned Trial Judge by its judgment and decree dated 07.6.2010 was pleased to decree the said suit on contest thereby directing the defendants/opposite parties herein to deliver the vacant and peaceful possession of the suit premises in favour of the plaintiff/petitioner.;