SUSHIL KUMAR JAIN Vs. GAJENDER CHOPRA

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present second appeal has been filed challenging the order dated 5th February, 2019 upholding the original judgment and decree dated 28th February, 2017 with some modifications. The original suit was filed by Shri Gajender Chopra i.e., the Plaintiff/Respondent (hereinafter, "Plaintiff") against Shri Sushil Kumar Jain i.e., the Defendant/Appellant (hereinafter, "Defendant") for permanent and mandatory injunction along with damages.

(3.) The Plaintiff is resident of SFS Flat No.59, Second floor, Pocket-D, Mayur Vihar Phase-II, New Delhi-110091. The Defendant is resident of SFS Flat No.60, which is located on the third floor of the same building. The problem of seepage arose in the Plaintiff's flat, leading to the filing of the present suit.