LAKHBIR SINGH Vs. KAWALJEET SINGH BHATIA

JUDGEMENT

(1.) This Petition filed under Article 227 of the Constitution of India impugns the order dtd. 24/5/2022 passed by ASCJ, East District, Karkardooma Courts, Delhi ('Trial Court') in CS No. 450/2018, whereby the application filed by the Petitioner under Sec. 151 of the Code of Civil Procedure, 1908 ('CPC') seeking permission to get the roof of his room repaired at his own cost was dismissed.

(2.) The Petitioner in the present petition seeks permission of this Court to carry out repairs in the suit property.

(3.) The learned counsel for the Petitioner states that there is seepage in the suit property due to the demolition action carried out by Municipal Corporation of Delhi ('MCD') on the flat owned by Respondent No.1, which is located on the first (1st) floor. He states that the first floor is immediately above the flat owned by the Petitioner.