PARSHANT KAPOOR AND OTHERS Vs. RAJESH

JUDGEMENT

(1.) C M-4058-C-2016

(2.) For the sake of convenience, the status of the parties shall be mentioned as per their status in the original suit.

(3.) Respondent-Plaintiff Rajesh filed a suit against the appellants-defendants for grant of compensation on account of damages caused to his house by the appellants-defendants while demolishing their house, which was adjoining to the house of the respondent-plaintiff. It was alleged that the lintel of both the houses was joint, which was laid by the previous owner. The appellants-defendants started demolishing the lintel of the front portion of the house by using the hammer instead of electric cutter, which resulted in the cracks in the lintel and walls of the plaintiff's house. Hence the suit.