GURDIAL KAUR BHULLAR Vs. INDERJIT SINGH JEJI

JUDGEMENT

(1.) Gurdial Kaur wife of Ram Singh, resident of House No. 796/ 3, Mohalla Jejian, Top Khana Road, Patiala, filed Civil Suit No. 486-T, on 30.7.1983, for declaration that she is in adverse possession of the disputed house. She also claimed the relief of permanent injunction, restraining Harchand Singh Jeji defendant from interfering in her peaceful enjoyment of the house.

(2.) Harchand Singh Jeji died during pendency of suit and his legal representatives Jasmer Singh Jeji, etc. were brought on record, while Gurdial Kaur died during the pendency of this R.S.A. and her legal representatives were also brought on record.

(3.) As per averments made in the plaint, Gurdial Kaur had been in actual, physical, continuous and uninterrupted possession of the house, for the last 30 years, without payment of rent. She had spent huge amount on its repairs and had obtained electricity connection also therein, through her son, Jaswinder Singh. Water-supply and sewerage connections were also obtained by her and her family members. One Sarup Singh was also residing in a portion of the house, as her tenant. She further claimed that Harchand Singh Jejji who was an influential person had been threatening to forcibly dispossess her, and he had also started disclaiming her title over the house She, therefore, filed the suit for declaration rto the effect that she had become owner by adverse possession and asked for a decree for permanent injunction also.