LALA SOHAN LAL GUPTA Vs. T.R.ENTERPRISES

JUDGEMENT

(1.) THE appellants have challenged before us the judgment and decree dated 06.07.1999 passed by a learned Single Judge, in a suit filed by them seeking permanent injunction and damages. Vide impugned judgment, learned Single Judge has dismissed the suit.

(2.) BEFORE adverting to the controversy, we deem it proper to take note of certain admitted facts as pleaded in the plaint and not disputed in the written statement.

(3.) CLAIMING that based on said notices received they learnt about the unauthorised structural changes made in the property let out to the defendants, which caused substantial damage to the property, plaintiffs filed a suit seeking damages of `1,05,000/- as against defendants No.1 and 2 and decree for permanent injunction against defendants No.1 to 3, restraining them from carrying out any construction and making any alternation or addition in the premises let out to the plaintiffs by lease deed dated 26.11.1980.