AKASHDEEP KAUR SETHI Vs. SAI CONSTRUCTIONS

JUDGEMENT

(1.) The applicant and her two sisters Mrs. Sukhdeep Kaur Mehta and Mrs. Gagandeep Kaur Anand are joint owners of the property bearing Municipal House No.8/2/699/1 (Old) and 8/2/699/1/A (New) consisting of Ground and First Floor, admeasuring 554 square yards, forming part of Survey No.346 situated at Bhola Nagar, Road No.12, Jubilee Hills (presently Banjara Hills) Hyderabad (hereinafter referred to as 'schedule property').

(2.) The case of the respondent is that the subject building was constructed in accordance with the sanctioned plan and Occupancy Certificate (OC) was issued by the GHMC in respect of the subject building comprising of cellar, sub-cellar, ground floor, mezzanine floor and three upper floors; thus, five (5) floors have been constructed which is as per the sanctioned plan and OC was accordingly issued.

(3.) Heard Mr. Ashok Kumar Agarwal, learned counsel, representing M/s. Lex Arjava LLP, learned counsel for the applicant, and Mr. V.S. Sudhakar, learned counsel for the respondent, and perused the material on record.