WALI MOHAMMED Vs. NEELAM BAJAJ

JUDGEMENT

(1.) BOTH the revisions arise out of an order dated 14 -03 -2012 passed by the Court of XII Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad in E.P No. 2 of 2008 in O.S No. 59 of 2000. Hence, they are disposed of through a common order.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in C.R.P No. 2593 of 2012.

(3.) THE construction was completed and at the stage of handing over the constructed area to the 1st respondent, it so happened that the total area of the flat in the north -east corner of the third floor is more than 2256 square feet. The 1st respondent filed E.P with a prayer to direct the petitioner and respondent Nos. 2 and 3 to deliver vacant possession of flat No. 3 -B constructed in the north -east corner of the third floor admeasuring 2256 square feet, and that if on actual verification any additional area is found, the same shall be delivered to her, on payment of sale consideration, at which the petitioner and respondent Nos. 2 and 3 sold the built up area. The application was opposed by the petitioner and respondent Nos. 2 and 3.