Sanjib Banerjee, J. - (1.) The petition is of limited import. The petitioners complain of the trial court and the lower appellate court refusing to grant an injunction in respect of the property covered by schedule "C" to the plaint only on the ground that such property was situated beyond the territorial limits of the trial court.
(2.) An injunction has been granted in respect of the properties covered by schedules "A" and "B" to the plaint. The petitioners are not aggrieved thereby and nothing in this order will affect the injunction enjoyed by the petitioning plaintiffs in such regard.
(3.) It is inconceivable that only because a property is not situate within the jurisdiction of a particular court, the court refuses to grant an injunction in respect thereof. Section 17 of the Code envisages a suit being instituted in one of the several courts within whose jurisdiction the properties may be situated. It is possible that "A" and "B" have disputes pertaining to six properties and all the six properties are not situated within the jurisdiction of any one particular court. If the cause of action is such that several suits need not be instituted, by virtue of Section 17 of the Code the plaintiff may invoke the jurisdiction of any one court within whose jurisdiction any of the properties may be situated; but that would not preclude that court from issuing an injunction in respect of properties situated beyond its jurisdiction.;