KARNAL IMPROVEMENT TRUST Vs. ISHWAR CHANDER

JUDGEMENT

(1.) This order deals with RSA No. 3543 of 2001 and COCP Nos. 2048 of 2009 and 1049 of 2011, as contempt petitions arise out of alleged violation of interim orders passed in the appeal.

(2.) The defendant-Karnal Improvement Trust has filed the present appeal impugning the judgments and decrees of both the courts below.

(3.) It is a case in which a suit was filed by the respondent-plaintiff for permanent and mandatory injunction seeking restraint against the appellant from demolishing any portion of the construction raised in the area ear-marked as 'EBCF' in the site plan and further for a direction to the appellant to re-construct the demolished portion or for suitably compensating the respondent-plaintiff. It was pleaded that the respondentplaintiff is owner in possession of the house constructed on plot No.19, situated at Randhir Colony, Kunjpura Road, Karnal, which he purchased vide registered sale deed dated 25.4.1975. The defendant claimed some portion of the plot of its own property.