Jyotirmay Bhattacharya, A.C.J. - (1.) This First Miscellaneous Appeal is directed against an order dated 11th September 2017 passed by the learned judge, 6th Bench, City Civil Court at Calcutta in Title Suit No. 71 of 2017. By the order impugned, the plaintiffs' application for temporary injunction was rejected by the learned trial judge.
(2.) Let us now consider as to whether the appeal has any merit so as to deserve admission under Order 41 Rule 11 of the Code of Civil Procedure.
(3.) The plaintiffs claim that though a licensee agreement was entered into between the defendants (licensor) and the plaintiffs (licensee) in respect of the suit premises but in fact the plaintiffs were inducted as tenants in respect of the suit premises. They claim that they regularly paid rent to the defendants-landlords even after the expiry of the term stipulated in the last executed deed of licence.;