GURPREET KAUR Vs. JAGDISH KAUR

JUDGEMENT

(1.) GURCHARAN Kaur filed an ejectment petition against Jagdish Kaur respondent from house No. 8423/5, situate in Bhupinder Nagar, Friends Colony, Patiala. The boundaries of the house were given as under :-

(2.) GURCHARAN Kaur died and Gurpreet Kaur minor was impleaded as her legal representative. The ejectment petition was allowed against Jagdish Kaur respondent. Jagdish Kaur filed an appeal against the order of the Rent Controller and the same is pending in the Court of Additional District Judge, Patiala. During the pendency of the appeal an application was moved on behalf of Gurpreet Kaur minor (petitioner) that the boundaries of the house in dispute may be allowed to be substituted as under :-

(3.) THE learned counsel for the petitioner has argued that inadvertently wrong boundaries of the house in occupation of Jagdish Kaur respondent were given in the ejectment petition and the learned Additional District Judge has wrongly not allowed the correct boundaries to be substituted. The learned counsel for the respondents has argued that the proposed boundaries which the petitioner desires to substitute for the original boundaries given in the ejectment petition are not correct and the petitioner if allowed to substitute the proposed boundaries shall do at her own risk.