SAKSHI KHURANA Vs. RAJ KUMAR

JUDGEMENT

(1.) Supervisory jurisdiction of this Court enshrined under Article 227 of the Constitution of India is being invoked by the petitioner for setting aside order dtd. 14/9/2013 (for short the impugned order") passed by the court of 1st Additional Munsiff (Forest Court), Jammu (for short the trial court").

(2.) The facts giving rise to the filing of the instant petition would reveal that the respondent No. 1 herein, filed a suit for ejectment of a premises compromising of one shop in the ground floor, four rooms, store, kitchen, bathroom and veranda on the first floor of a building situated at Mohalla Raghunath Pura, Jammu, initially against the grandfather of the petitioner herein, namely, Kartar Singh Khurana.

(3.) During the pendency of the suit, the said Kartar Singh Khurana died whereupon his legal heirs including the father of the petitioner herein came to be substituted and impleaded as defendants.