NOTICE FOR REMOVING  A NUISANCE

 

Registered A.D.
To,
Sh. ________

Dear Sir/Madam,
Per instructions and authority from our client M/s. _______ having their office at _______, we serve on you the following notice.
1. Vide a deed of lease executed with M/s ______ as owners of the property. A right has been  granted  my client shares a common passage with you, .
2. That per said deed the passage shall be common and none of lessee shall install any equipment in the passage.
3. That you violation the terms of the lease deed installed an air-conditioner in the passage,  leading to inconvenience to us
4. You are requested for removing the nuisance /obstruction stated above. notice his served on his you that none compliance in so doing by 15 days from the service of this notice, my client shall take such actions as advised for securing abatement, removal and discontinuance of such nuisance and obstruction and to recovering such damages as sustained by him by reason of the said nuisance and obstruction.
This is without prejudice to all other legal rights and remedies available to our client for the above-stated purpose.
Kindly take notice.
Copy of this notice is retained in our records for further action if required.

Yours faithfully,
Advocate