- (1.) This appeal is directed against a judgment and order dated 19.5.99 passed by a learned single Judge of this Court whereby and whereunder leave was granted to the respondent to install air conditioning system and false ceiling under the supervision of the resident engineer of the Appellant.
(2.) The fact of the matter is as follows : The respondent is a tenant of the Appellant in respect of a flat known as "Esplanade Mansion". It allegedly wanted to convert the premises as a guest-house wherefor extensive renovation work was necessary and it was also necessary to install an air conditioning plant.
(3.) On or about 7.4.99 the respondent appointed M/s. Alpine Designers and Projects as its contractor for the purpose of carrying out renovation and interior decoration work at the premises including the replacement of air condition machine.;