Kuldeep Singh vs Vinay
2010 Latest Caselaw 1061 Del

                  * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of Reserve: 18th February, 2010
                                                  Date of Order: 23rd February, 2010

CM (M) No. 195/2010 & CM No. 2565/2010
%                                                                          23.02.2010

       Kuldeep Singh                                      ... Petitioner
                               Through: Mr. Pankaj Kumar, Advocate

               Versus


       Vinay                                               ... Respondents


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

JUDGMENT

The petitioner filed a suit against the respondent for permanent injunction on the ground that the petitioner was owner of flat no. 147, Janta Flats, amichand Khand, Kalkaji Govindpuri, Delhi and respondent was a tenant. It was submitted that the respondent was trying to make unauthorized construction in the flat and chang the structure. The learned Civil Judge after considering the documents of the petitioner observed that the petitioner did not have registered Conveyance Deed and the registered power of attorney and so documents did not vest legal rights in the property in him. The respondent on the other hand claimed that he was owner of the property. The respondent however, had no document of ownership. The interim injunction was refused. The order was confirmed by the learned ASCJ on the ground that the petitioner did not have perfect title over the property. I consider that it is a fit case where notice of the petition be served upon the respondent.

Notice of the petition and the application be issued to the respondent returnable for 14th April, 2010.

February 23, 2010                            SHIV NARAYAN DHINGRA, J.
vn