GOPALJI K PARMAR Vs. KHUSAL RAM

JUDGEMENT

(1.) Counsel for the respondent is permitted to make necessary correction in paragraph-2(f) of the counter affidavit.

(2.) Mr. Ranjan Kumar Singh, appearing for the petitioner, submitted that the difficulty in vacating the suit premises, as per the decree, is that the suit property has been said to be a "double storeyed building", but as per schedule of the plaint, petitioner is in occupation of the five rooms including kitchen, latrine and bathroom of the ground floor and two rooms and one store room of the "second floor", which means that the building consist of ground, first and second floor.

(3.) Counsel for the respondent, on the other hand, submitted that "double storeyed" was meant to indicate first and second apart from the ground floor and the petitioners are well aware as to the area of occupation on which the suit was contested between the parties. He referred to the counter affidavit filed in this case.