D MEHRA Vs. RAVI BHARGAV

JUDGEMENT

(1.) Parties are fighting it out for one car parking which is claimed by both.

(2.) Petitioner, owner of plot No. A-277 situate at Shi.valik entered into a collaboration agreement dated 13.4.1992 with a builder whereby she was to remain the sole owner of ground floor, basement floor, terrace rights of first floor and one covered parking alongwith proportionate share in land underneath. The builder was to retain first floor and one car parking alongwith interest in the land underneath.

(3.) It appears that builder sold his share to respondent and executed an agreement to sell dated 15.1.1993. After allegedly living amicably for some time, respondent filed Suit No. 26/96 for permanent injunction for restraining petitioner from disconnecting his water supply and from obstructing his car parking in the parking area below front bed room of ground floor. He also applied for ad-interim injunction but trial court ordered status quo to be maintained till further orders by order dated 27.7.1996.