Y R CHOPRA Vs. KISHAN SINGH

JUDGEMENT

(1.) This is a suit filed by the plaintiff for the following reliefs :

(2.) The plaintiff's claim is founded on the plea that ever since they occupied the suit property initially as tenants and thereafter as owners, they have been using the portion marked as ABCD in red in the map of the suit premises, to enter and exit to and from the first and second floors of their residential properties and also for parking their cars. The plaintiffs filed the present suit because from 1st December, 1996 without any just or reasonable cause the defendants had started looking the metal gate theirby obstructing and denying the plaintiffs their right to use of, and entry into the plaintiffs' property as well as the right to park their vehicles in the suit premises.

(3.) The sum and substance of the written statement is that the portion shown as red and marked ABCD in the site plan is in exclusive possession of the defendants since the execution of the sale deed dated 29th January, 1993 and that the plaintiffs are in exclusive possession and occupation of the entrance from the back portion of the property in dispute and are using the said back entrance for ingress and egress since the day of the execution of the sale deeds of the property.