DILIP KUMAR SUTARIA Vs. M KARTHIK

JUDGEMENT

(1.) The applicants/plaintiffs have filed these applications viz., O.A. Nos. 755 and 756 of 1999, seeking for an interim injunction restraining the respondents/defendants from putting up any construction or obstruction in the common passage running from the applicants' house to T.T.K. Road and for issue of interim mandatory injunction to remove the unauthorised construction of a recently erected wall in front of the gate belonging to the applicants/plaintiffs, pending disposal of the suit filed by them requesting for declaration, mandatory injunction and permanent injunction.

(2.) The case of the applicants is as follows :-

(3.) The case of the respondents is this :-