HARI SINGH Vs. PRABHATI LAL

JUDGEMENT

(1.) The appellants were the defendants and have suffered two concurrent decrees against them. The finding of the learned Trial Judge vide judgment and decree dated 19.5.2001 has been affirmed vide judgment and decree dated 18.8.2001 passed by the learned Appellate Judge.

(2.) The courts below have returned a finding based on documents and in particular the inspection report Ex.P-2 and the demolition order Ex.P-3.

(3.) The first respondent was the plaintiff. He alleged that the appellants were raising unauthorised construction on public land at the rear of his plot bearing Municipal No.165, Gautam Nagar, New Delhi.