DOUBLE TANK COLONY FLAT OWNERS HOUSE SERVICE SOCIETY Vs. MANAGING DIRECTOR, TAMIL NADU HOUSING BOARD; EXECUTIVE ENGINEER AND ADO; DOUBLE TANK HIG FLAT OWNERS ASSOCIATION; COMMISSIONER, CORPORATION OF CHENNAI

JUDGEMENT

(1.) Heard the learned counsel for parties at length.

(2.) A small problem becomes a never ending battle between two neighbours, preventing them from living peacefully.

(3.) The problem is aggravated by the fact that the HIG block is built over a smaller land area, while in case of the MIG block, though the construction is not over much of an area, there is an adjacent land which is paid for by the MIG flat owners.