Jyotirmay Bhattacharya, J. - (1.) This First Appeal is directed against an order being no.7 dated 23rd March, 2017 passed by the learned Judge, 4th Bench, City Civil Court at Calcutta in Title Suit No. 236 of 2017 at the instance of the plaintiff/appellant.
(2.) By the impugned order, the plaintiff's application for temporary injunction under Order XXXIX Rules 1 and 2 read with Section 151 of the Code of Civil Procedure was rejected.
(3.) Let us now consider as to how far the learned Trial Judge was justified in rejecting the plaintiff's application for temporary injunction in the facts of the present case.;