HEM SINGH Vs. RAJ KUMAR SAINI

JUDGEMENT

(1.) Appellant has filed over the email of the Court Master an affidavit enlisting the details of repair work which the appellant intends to carry out. The same is taken on record.

(2.) Learned counsel appearing for the respondent submits that there is an apprehension that in the garb of alleged repair work, appellant may carry out structural additions or alterations to the property or may create third party rights.

(3.) Learned counsel for the appellant undertakes on behalf of the appellant that appellant shall not carry out any structural additions or alterations in the subject property or create any third party rights during the pendency of the Suit before the Trial Court.