Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order being No. 36 dated 6th September, 2016 passed by the Learned Judge, 7th Bench, City Civil Court at Calcutta in Title Suit No. 82 of 2014 at the instance of the defendant/appellant.
(2.) Let us now consider the merit of the instant appeal in the facts of the present case.
(3.) The plaintiffs filed a suit praying for declaration that the defendant has no right to transfer any portion of the suit premises including the ground floor of the basement of Premises No. 7, Mango Lane, Kolkata-700001. A further declaration was sought for to the effect that the defendant No. 2 has no right to give any further lease to anyone. Permanent injunction has also been sought for restraining the defendant from alienating, transferring, dealing with and disposing of any portion of the said premises including the ground floor garage and basement of the said Premises No. 7, Mango Lane, Kolkata-700001. Permanent injunction has also been sought for restraining the defendant from alienating, transferring and/or disposing of any portion of the lease-hold premises to anyone and/or from interfering with the existing possession of plaintiffs at the suit premises.;