PARAMJIT SINGH Vs. GAGAN SINGH

JUDGEMENT

(1.) The captioned suit has been filed by the plaintiff seeking a mandatory injunction in respect of property bearing no. E-27, South Extension, Part-II, New Delhi ('suit property') in favour of the plaintiff restraining the defendants from creating any third-party interest qua the suit property. The plaintiff further seeks a permanent injunction against the defendants restraining them from dispossessing the plaintiff from the suit property and interfering/or obstructing with the plaintiff's possession, occupation and enjoyment of the suit property.

(2.) The plaintiff has also filed I.A. 2931/2024 seeking amendment of the plaint to incorporate an additional prayer for a decree of declaration declaring the plaintiff to be the sole and absolute owner of the suit property, which is pending adjudication.

(3.) The suit property comprises of a superstructure comprising ground floor, first floor, second floor and terrace on a plot admeasuring 250 sq. yds. The plaintiff asserts that he is in actual physical possession of the entire second floor along with terrace; and is in constructive possession of the remaining floors which are in the physical possession of the tenants.