ASKARAN AGARWALA Vs. ASWAJIT SINGH

JUDGEMENT

(1.) The plaintiffs, namely (i) Askaran Agarwala, (ii) Radha Agarwala, (iii) Atul Agarwala, (iv) Sunangala Agarwala and (v) A.K. Agarwala HUF, have instituted this suit against three defendants, namely (a) Aswajit Singh, (b) Tanya Singh and (c) IPE Global Services Pvt. Ltd., for the following reliefs:

(2.) The suit came up first before this Court on 21st October, 2016, when summons thereof were ordered to be issued. The pleadings have been completed and the suit, ripe for framing of issues, came up before this Court on 8th January, 2020, when finding that the dispute between the parties was only with respect to the use of the South-West Driveway in property No.S54, Panchshila Park, New Delhi-110017, it was proposed that the dispute be resolved amicably and the counsels fairly reciprocated and certain suggestions were exchanged in the Court and the matter adjourned to enable the counsels to confer with their clients and to resolve other acrimonious situations, even of beyond the scope of the suit, to enable the parties to cordially enjoy the property.

(3.) The undisputed position is that while the plaintiffs are the owners of basement and ground floor of the property, the defendants are the owners of the first and second floors of the property. The property has two Entrance Gates and two Driveways.