Nanak Chand Etc vs Sunder Singh Etc
2024 Latest Caselaw 5589 P&H

Punjab-Haryana High Court

Nanak Chand Etc vs Sunder Singh Etc on 12 March, 2024

RSA-2921-1998 (O&M) 2024:PHHC:034815

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(102) RSA-2921-1998 (O&M)
Date of Decision : 12.03.2024

Nanak Chand and another ...Appellants
Versus

Sunder Singh and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. Anupam Mathur, Advocate
for the appellants.

Mr. Sunil Chadha, Sr. Advocate with
Ms. Kashish Aggarwal, Advocate
for the respondents.

3K 2 ok 3
RITU TAGORE, J (ORAL)

1. Learned counsel for the respondents/plaintiffs submits that the

dispute is qua the wall marked as AB in the site plan. Learned counsel for the respondents/plaintiff submits that in the passage in dispute, the defendants/appellants have carved out the doors and windows. Further that defendants/appellants have already sold their property.

2. It is submitted that subsequent purchaser has closed all the doors and windows, carved out by the defendants/appellants. Learned counsel for the respondents further submits that as per his information both the appellants and the defendants has since passed away and as such, the issue does not survive anymore.

3. On the other hand, learned counsel for the appellants/defendants submits that he is not in contact with the appellants since long.

Pe ay an

authenticity of this order/judgment

RSA-2921-1998 (O&M) 2024: PHHC:034815

4. In view of the facts and circumstances as narrated above, it seems matter does not survive any longer. In view thereof, this regular second appeal is dismissed without expressing any opinion on the merits of the matter with

liberty to the aggrieved person to revive this appeal, if any grievance still

persists.

5. Pending miscellaneous applications, if any, stand disposed of accordingly.

(RITU TAGORE) JUDGE March 12, 2024 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No