D.R. BATRA Vs. ARVINDER PAL SINGH MAKKAR

JUDGEMENT

(1.) THE plaintiffs have filed the present suit for declaration and permanent injunction seeking the following reliefs:-

(2.) THE brief facts of the present case are that plaintiffs No.1 to 6 are the owners in occupation of property No.35, North Avenue Road, Punjabi Bagh, New Delhi-110026. The said property was constructed by M/s Santosh Builders through its proprietor Sh. Gurbachan Singh, and 7 apartments, independent units/flats were made in the said freehold property by virtue of the registered agreements, the details of which are given in para No.2 of the plaint.

(3.) IT is the case of the plaintiffs that M/s Santosh Builders illegally constructed a room on the front lawn of the property in dispute on the premises that the same would be used by him to stack its materials and labour for construction purposes. However, the same was not demolished and has been illegally handed over to one property dealer by the name of Punjabi Bagh Properties. M/s Santosh Builders has also constructed a Guard Room inside the boundary wall of the property.