KAMAL GHANSALA Vs. AMIT KUMAR

JUDGEMENT

(1.) THE present suit has been instituted by the plaintiffs praying inter alia for passing a decree of permanent and mandatory injunction against the defendants No.1 and 2 in respect of the construction being undertaken by them above the second floor of premises No.B -6/11, Safdarjung Enclave, New Delhi. Further, the plaintiffs have sought damages against the defendants No.1 and 2 for allegedly raising illegal construction on top of the second floor.

(2.) IT is an undisputed position that the plaintiffs are the owners in occupation of the basement, ground floor and first floor of the suit premises and the defendants No.1 and 2 are the owners in occupation of the second floor and terrace above the second floor excluding the servant quarters and the toilet built on the terrace. As per the averments made in the plaint, the cause of action for instituting the present suit arose when the defendants No.1 and 2 had allegedly started raising construction of a dwelling unit on the terrace of the second floor without obtaining sanctioned building plans from the defendant No.3/SDMC.

(3.) IT is stated by the counsel for the defendants No.1 and 2 that the sanctioned building plans were obtained and were valid till September, 2013 but thereafter, they have not got them revalidated due to the pendency of the present proceedings. She states that as the only relief sought by the plaintiffs herein is to restrain the defendants No.1 and 2 from raising any construction above the second floor of the suit premises except in accordance with law, she is willing to make a statement that the defendants No.1 and 2 shall not raise any construction on the terrace of the second floor of the suit premises without obtaining sanctioned building plans from the defendant No.3/SDMC.