Mukherjee, J. - (1.) This is an appeal against Order No. 29 dated September 26,2008 passed by the learned Civil Judge (Senior Division) at Alipore, South 24-Paraganas, in Title Suit No. 14 of 2008, thereby rejecting an application for temporary injunction filed in connection with the said suit.
(2.) The suit was filed, inter alia, for declaration that the plaintiff was the owner in respect of the suit property, which was purchased by the plaintiff in terms of two deeds of conveyance and a deed of declaration dated July 24, 2007, August 16, 2007 and January 24, 2008 for which the plaintiff paid necessary consideration.
(3.) The plaintiff alleged in the plaint that the property originally belonged to Burdwan Raj Estate, which executed a Bandobastnama in favour of the defendants No. 2 to 7 in respect of the suit property. By virtue of the said Bandobastnama, the defendants No. 2 to 7 became the raiyats and their names have been mutated in the records of the authorities concerned,;