AVTAR SINGH BHATTI Vs. KULWANT SINGH

JUDGEMENT

(1.) Appellant-defendants have not been successful in defending the suit, whereby they have been restrained from raising projections in the public street as mentioned in the head note of the plaint.

(2.) Plaintiff sought the aforementioned injunction from raising projection (Badra towards the street over the roof of the house) and if raised would reduce the width of the street. In this regard, reference was also made to the photographs and the site plan.

(3.) The defendants opposed the suit and denied the ownership of the plaintiff over the suit property. It was alleged that it was not a private street but belonged to the Gram Panchayat.