FURDEN TSHERING BHUTIA Vs. PAYJEE BHUTIA SHERPA

JUDGEMENT

(1.) This is an application under Order 39, Rule 1 and 2 read with section 151 of Code of Civil Procedure, 1908 (CPC). The application has been preferred by the Appellants on 31.03.2018.

(2.) It is pleaded that the Appellants were informed that Respondent No. 1, 2 and 3 are hurriedly constructing one permanent new building on the suit premise.

(3.) It is further pleaded that the Appellant No. 1 without wasting time, went to the spot on 26.02018 and found that the Respondent No. 1, 2 and 3 were hurriedly constructing the building in the suit premise and found that RCC posts were also erected. Photographs taken have also been annexed to the said application as Annexure-P1 Colly.