SHAHIN AKHTAR Vs. SHYAM SUNDER SINGH

JUDGEMENT

(1.) This is an appeal preferred, by the appellant/defendant, against the judgement and decree dated 11.02.2015, passed in Civil Suit No. 33/2015.

(2.) Learned counsel for the appellant/defendant in order to demonstrate that this aspect was raised with the respondent/ plaintiff, has drawn my attention to letters dated 30.05.2008 (Ex. DW1/2) (see page 128 of the paper book), and a letter dated 30.06.2008 (Ex. DW1/3) (see page 133 of the paper book).

(3.) To be noted, by letter dated 08.05.2008 the respondent/ plaintiff had informed the appellant/ defendant that there was a "sealing drive" by the municipal corporation in the C.R. Park area (that is a place where the suit premises are located), and therefore, construction work may have to be carried out, so that, the suit property was brought in conformity with the then prevailing municipal regulations.