S.K. SELVA MURUGAN Vs. V.C. VADIVUDAIYAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the fair and decreetal orders dtd. 14/11/2019, made in I.A. No.3 of 2019 in O.S.No.1796 of 2019 on the file of VII Assistant City Civil Court, Chennai.

(2.) The revision petitioners are the owners of flat No. F6, F5 and F4 respectively in Chandrasekar Foundation Manoj Flats, bearing Door No.40/25, Bharathi Street, Gandhi Nagar, Saligramam,Chennai-93. The respondent / defendant is the owner of G1 flat in the ground floor. The entire apartment complex consists of 6 apartments namely 3 in the ground floor and 3 in the first floor.

(3.) The petitioners had filed O.S.No.1796/2019 before the VII Assistant Judge, City Civil Court seeking for a relief of declaration that 240 sq. ft. of the covered common area on the western side of the building cannot be used as an exclusive car parking area of the defendant and also for a permanent injunction restraining the defendant or his men and agents from using the common area of 240 sq. ft. as his exclusive car parking area.