AMITABHA CHATTERJEE,J. - (1.) The instant revisional application has been filed against the order dated May 12, 2016 passed by the Learned Additional District Judge, Fast Track Court III, Basirhat (N) 24- Parganas in Misc. appeal No. 30 of 2014 arising out of title suit No. 178 of 2013, whereby the Learned Judge in the court below allowed the appeal thereby setting aside the impugned order dated 18.08.2014 passed by the Civil Judge (Junior Division), Fast Track Court, Basirhat. The Learned Trial Judge passed an order of injunction restraining the defendant No. 1/opposite parties from interfering with the peaceful possession of the plaintiff/petitioner till disposal of the suit vide order dated 18.08.2014.
(2.) The petitioners case to put in brief is that the plaintiff/petitioner Sankar Baidya became the sole and absolute owner of the suit property by purchasing the said properties from one Mrityunjoy Boral S/o Late Dhirendra Nath Boral of village Uttar Kanchdaha, post Office Kanchdaha, P.S. Swarupnagar, 24-Parganas (N) on the strength of two sale deeds both being registered before the office of the D.S.R. II (N) 24-Parganas, the first deed being recorded in book No. 1, C.D. Vol. No. 11, pages 113 to 131, being No. 003362 for the year 2010 and the second deed being recorded in book No. 1, C.D. Vol. No. 42, pages 118 to 137 being numbered 12479 for the year 2012.
(3.) Originally the suit property belonged to one Akub Ali Gayen and during his possession he transferred the said suit property in favour of Dhirendra Nath Boral since deceased by virtue of the registered deed being numbered 3859 dated 25.10.1989 and thus relinquished his absolute possession.;