PUNAM TYAGI Vs. VEENA KAKAR

JUDGEMENT

(1.) Learned counsel for Respondent Nos.1 & 3 is present along with Respondent No.3 in person. Appellant is represented through her husband, who is present in Court. Respondent No.2 has not appeared despite written intimation having been served to him. Respondent No.2 is proceeded exparte.

(2.) Arguments heard. The Appellant is the occupant of the second floor of property bearing no.R-12, South Extension, Part-II, New Delhi-110049. Respondent Nos.1 & 3 are the occupants of the ground floor and Respondent No.2 is occupant of the first floor. The property has a terrace where water tanks of various occupants are located. Due to several disputes, which arose between the parties, the Appellant filed a suit for declaration and injunction praying the following reliefs.

(3.) The Trial Court has decreed the suit to the following effect: