Shampa Sarkar, J. - (1.) This appeal has been filed by the added defendant no. 6 in Title Suit No. 60 of 2014 (hereinafter referred to as the said suit) being aggrieved by and dissatisfied with the judgment and order dated April 25, 2018 passed by the learned Civil Judge (Senior Division), 2nd Court at Howrah in the said suit.
(2.) By the judgment and order impugned, an application under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure filed by the plaintiff/respondent no. 1 was allowed on contest with a direction upon the plaintiffs and the defendants to maintain status quo with regard to the schedule property as mentioned in the application for injunction till disposal of the suit. The schedule properties as mentioned in the applications are set out hereinbelow: SCHEDULE 'A' (1) All that the piece and parcel of undivided 2 Katha 6 Chittak Bastu land with 100 sft of structure standing thereon situated within Dag No. 3996, C.S.Dag No. 3485/3532, Khatian No. 564, J.L.NC 16, Mouza Barrackpur, Holding No. 27/57 B.K.Paul/Temple Road, P.S. Belur the then P.S. Bally, District Howrah, as mentioned in the registered Agreement for Sale being No. 7308/2013, registered in Book No.I, C.D.Volume No. 15, pages from 5643 to 5658 registered before the A.D.S.R., Howrah. SCHEDULE 'A' (2) All that the piece and parcel of undivided 15 Chittaks Bastu land with 100 Sft of structure standing thereon situated within Dag No. 3996, C.S. Dag No. 3485/3532, Khatian No. 1350, J.L. No. 16, Mouza Barrackpur, Holding No. 27/57, B.K.Paul Temple Road, P.S. Belur, the then P.S. Bally, District-Howrah, as mentioned in registered agreement for Sale being No. 7407/2013, registered in Book No.I, C.D.Volume No. 15, pages from 7767 to 7783, registered before the A.D.S.R., Howrah.
(3.) The respondent no.1, as the plaintiff, along with one Bijan Basu instituted the said suit for declaration, specific performance of contract and for permanent injunction in respect of Schedule 'A' (1) and 'A' (2) properties as mentioned hereinabove against the defendant no. 1 to 5/proforma respondents herein. The appellant was added as the defendant no. 6 in the said suit, by an order dated December 23, 2014.;