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High CourtsSingle Bench(2017) 11 DEL CK 0256

Mohd. Aafaq vs Mujeeb Rehman & Ors

Delhi High Court · Decided on 22 November 2017

HON’BLE JUDGES
S.P.Garg, J
RESULT
Disposed Of
CASE NUMBER
First Appeal From Order No. 459 Of 2017

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Judgment

19 paragraphs · 347 words

S.P.Garg, J

1.

Present appeal has been preferred by the appellant â€" Mohd. Aafaq to challenge the legality and correctness of an order dated 05.06.2017 of

learned Addl. District Judge whereby application under Order XXXIX Rule 1&2 CPC in Suit No.970/2017 was dismissed. It is contested by the

respondents.

2.

I have heard the learned counsel for the parties and have examined the file. The appellant has filed the suit seeking specific performance and

permanent injunction on the basis of Memorandum of Understanding-cum-Agreements executed on 16.05.2011 and 15.07.2011. The respondents

have alleged that both these MOUs are forged and fabricated.

3.

During the course of arguments, it was specifically enquired as to who was in possession of the roof in question. The appellant did not place on

record any document to show that the roof in question was in his possession. When asked as to where he was residing, it was informed that he was

residing at a different house nearby. Respondent No.1 claimed that possession of the entire roof has already been handed over to respondents No.2 &

3 in equal portions by way of registered documents for valid consideration.

4.

Appellant’s only grievance is that the respondents should not construct a gate on the roof in question. This Court finds no harm if the gate on

the roof to avoid any untoward incident is erected as per law. To safeguard the interest of the plaintiff (if any) he can be provided with the duplicate

key of the lock. This arrangement is agreeable by the learned counsel for the respondents.

5.

Accordingly, the appeal stands disposed of with the direction that the gate erected on the roof in question as per law shall be locked and one

duplicate key shall be made available to the plaintiff.

6.

It is, however, made clear that observations in the order shall have no impact on merits at the time of disposal of the application under Order VII

Rule 11 CPC filed on behalf of the respondents.

7.

Copy of the order be sent to the Trial Court for information.