Punjab-Haryana High Court
Kanchan Bhatia vs Rupinder Kaur And Ors on 1 May, 2017
Author: Amit Rawal
Bench: Amit Rawal
R.A. No.192 of 2017 (O&M) in -1-
CWP No.26466 of 2016
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
R.A. No.192 of 2017 (O&M) in
CWP No.26466 of 2016
Date of Decision.01.05.2017
Smt. Kanchan Bhatia ........Petitioner
Vs
Rupinder Kaur and others ........Respondents
Present: Mr. Brijeshwar Singh Kanwar, Advocate
for the applicant-petitioner.
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
-.-
AMIT RAWAL J.(ORAL)
C.M. No.4727 of 2017 For the reasons stated in the application, delay of 3 days in filing the review application is condoned.
Application is allowed.
C.M. No.4728 of 2017 Application is allowed.
Exemption from filing certified copy of order dated 15.02.2017 (Annexure A-1) is granted and the same is taken on record subject to all just exceptions.
R.A. No.192 of 2017
The present review application has been moved on the premise that there are some factual errors in the order passed on 15.02.2017 which are required to be modified/corrected.
I have gone through the order and found that there are some errors apparent/clerical mistakes on the face of record, which are corrected in the following manner:-
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(i) that the fact that "the petitioner is a subsequent purchaser from Harmesh Singh beneficiary of the Will dated 21.12.1992 executed by Ajaib Singh who is stated to have purchased some part of the property" is modified to the extent that "the petitioner is a subsequent purchaser from Gurbax Singh son of Ajaib Singh son of Banta Singh and Ranjit Singh and Jatinder Singh sons of Harmesh Singh son of Ajaib Singh, who inherited the same on the basis of Will dated 04.10.1992 executed by Ajaib Singh."
(ii) that the fact "that the property was purchased on the basis of mutation bearing No.305 which was entered on the basis of the Will" is modified to the extent that "that the property was purchased on the basis of predecessor-in-owners being shown as owners in possession in Jamabandi of the year 2004-2005 as per the shares entered vide mutation No.16860."
(iii) the second line in paragraph No.2 that "However, Rupinder Kaur, daughter challenged the aforementioned Will. The mutation bearing No.16860 on the basis of natural succession was also challenged." is modified to the extent that "However, Rupinder Kaur, daughter of Ajaib Singh has filed a civil suit for declaration and possession on the basis of succession, pending before the learned Civil Court, Batala, qua the properties of Ajaib Singh. The mutation bearing No.16860 was entered on the basis of Will dated 04.10.1992."
(iv) The observation in the concluding paragraph that "the mutation so long entered on the basis of natural succession 2 of 4 ::: Downloaded on - 06-05-2017 21:17:06 ::: R.A. No.192 of 2017 (O&M) in -3- CWP No.26466 of 2016 would not effect the right of party" is modified to the extent that "the mutation so long entered on the basis of Will dated 04.10.1992 would not affect the right of the party." The order dated 15.02.2017 is modified to the above extent and the review application is allowed.
(AMIT RAWAL)
JUDGE
May 01, 2017
Pankaj*
Whether speaking/reasoned Yes
Whether reportable No
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R.A. No.192 of 2017 (O&M) in -4-
CWP No.26466 of 2016
as pointed out in the review application and accordingly, the order dated 15.02.2017 shall be read as under:-
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