Punjab-Haryana High Court
Rama Nand vs Chhaju And Ors on 4 May, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
112
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-2405-2018 (O&M)
Date of decision : 4.5.2018
Rama Nand ....... Petitioner
Versus
Chhaju and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Jatin Hans, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
Impugned in the present revision petition are the orders dated 17.11.2016 and 21.10.2016 passed by learned Civil Judge (Senior Division), Bhiwani, whereby application of the petitioner under Section 151, 152 and 153 of the Code of Civil Procedure, 1908 for correction of judgment and decree dated 1.2.1978 passed by Sub Judge, IInd Class, Bhiwani in civil suit No. 246 of 1977 for amendment of the application were dismissed.
Heard.
Learned counsel for the petitioner seeks correction of khasra number in the sale deed executed between two private parties and consequently, allowing the correction in the pleadings also; correction in the plaint and judgment and decree dated 1.2.1978 (Annexure P-9), passed by learned Sub Judge, IInd Class, Bhiwani.
I am of the view that since the sale deed was executed between the private parties, this Court cannot order correction of the same.
1 of 2 ::: Downloaded on - 13-05-2018 10:46:35 ::: CR-2405-2018 -2- However, petitioner is at liberty to take appropriate remedy/procedure for correction of the khasra number and the sale deed and consequent errors. The errors in the judgment and decree dated 1.2.1978 (Annexure P-9), passed by learned Sub Judge, IInd Class, Bhiwani cannot be called clerical error, which is in consonance with the pleadings.
No ground to interfere in the order is made out.
Dismissed.
Since the main petition is dismissed, the miscellaneous application pending, if any, also stands disposed of.
(KULDIP SINGH)
JUDGE
4.5.2018
preeti
Whether speaking / reasoned Yes
Whether Reportable: No
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