Delhi High Court - Orders
Chander Prabha Mahajan vs Charanjit Lal Wason & Ors on 23 November, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 634/2021 & CM No. 32870/2021 (for stay)
CHANDER PRABHA MAHAJAN ..... Petitioner
Through: Ms. Monica Kapoor, Advocate.
versus
CHARANJIT LAL WASON & ORS. ..... Respondents
Through: Mr. Ashish Uppal, Advocate.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 23.11.2021
1. The present petition under Article 227 of the Constitution of India impugns the order dated 16th July, 2021 passed by the Additional Senior Civil Judge (Shahdara), Karkardooma Courts, Delhi (Trial Court), whereby the application filed on behalf of the petitioner in a pending Civil Suit No.516/2021, for replacement of the door in the property occupied by the petitioner has been dismissed.
2. The Trial Court has dismissed the application on the ground that it is not clear in the photographs placed on record by both the parties as to how and in what manner the door has been damaged.
3. Counsel for the petitioner contends that the petitioner is unable to lock the premises in question on account of the door being broken. Both sides have filed photographs with the present petition. However, it is not clear from a perusal of the photographs whether the door is damaged or not.
4. Be that as it may, this Court need not go into that question. The Signature Not Verified Signed By:ARUNA KANWAR CM(M) 634/2021 Page 1 of 2 Signing Date:23.11.2021 22:43:19 present petition is disposed of with a direction that the petitioner may, at her own cost replace/repair the main door of the property bearing No. 662/3-A, 46, 2nd Floor, Shivaji Gali, Pandit Park, Krishna Nagar, Delhi-110051. This is without prejudice to the rights and contentions of the parties in the civil suit.
5. CM. No. 32870/2021 stands disposed of.
AMIT BANSAL, J.
NOVEMBER 23, 2021 at Signature Not Verified Signed By:ARUNA KANWAR CM(M) 634/2021 Page 2 of 2 Signing Date:23.11.2021 22:43:19