PRINCETON UNIVERSAL LLP Vs. SADHANA NAYYAR

JUDGEMENT

(1.) THE plaintiff is the owner of the suit property being bungalow Sangeeta of Plot No.1, Guzder Scheme, C S No.584, Santacruz South Avenue Road, Santracruz (W), Mumbai 400 054. The plaintiff claims ownership rights under a registered conveyance deed dated 14th December, 2012. The plot of land conveyed to the plaintiff consists of a bungalow, a garage and an open space bounded by the compound wall. The compound wall has two gates called main and alternate gates; one on the east side and the other on the south side.

(2.) THE defendant is a tenant in respect of the ground floor flat in the said bungalow. She claims her entrance from the alternate gate on the south side of the suit property. Adjoining to her flat is a garden.

(3.) CONSEQUENTLY the defendant has shown her user and maintenance of the suit garden adjoining her flat as also her flat.