NARENDER AND ANOTHER Vs. BAL KISHAN AND OTHERS

JUDGEMENT

(1.) Defendants have preferred this regular second appeal laying challenge to the judgment and decree dated 15.05.2015 of the First Appellate Court, Gurgaon, affirming the judgment and decree of the trial Court dated 29.11.2014, but with some modification, whereby the suit of respondent No.1-plaintiff was partly decreed, thereby restraining the appellants from demolishing the wall shown in red colour in the annexed site plan Ex.PW1/D granting liberty to them to raise construction and use the disputed wall towards their own side only.

(2.) Put pithily, respondent No.1-plaintiff filed a suit for permanent and mandatory injunction to restrain the appellants from demolishing the alleged common wall 'CD' detrimental to his interests.

(3.) Upon notice, appellants contested the suit.