RAM KISHAN Vs. RAMESH KUMAR

JUDGEMENT

(1.) C .M. No.1164/2015

(2.) THE appellant/plaintiff had filed a suit for mandatory and permanent injunction against the private respondents and the MCD. The private respondents (respondent Nos.1 and 2 herein) happened to be his cousins and co -owners of the suit property. The allegation made in the plaint was that the respondent Nos.1& 2 had allegedly made unauthorized construction on the property in question and, therefore, a direction be given to the respondent No.3 that is MCD to remove the unauthorized construction as well as also pass a decree of permanent injunction against respondent Nos.1 and 2 from raising any further construction.

(3.) THE suit of the plaintiff/appellant was contested by all the respondents.