Punjab-Haryana High Court
Jai Narain vs Umra Etc on 14 May, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
224
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR- 464-2011 (O&M)
Date of decision : 14.05.2018
Jai Narain ....... Petitioner
Versus
Umrao through LRs and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. S.R. Hooda, 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 is the order dated 21.7.2009 passed by learned Civil Judge (Senior Division), Sonepat vide which the application moved by the petitioner under Section 151, 152 and 153 of the Code of Civil Procedure, 1908 seeking correction of plot No. 92 in the decree dated 14.5.1979 passed in civil suit No. 370 of 15.6.1967 was dismissed on the ground of delay and non submission of stamps at the time of preparation of the final decree.
Heard.
After arguing for some time, learned counsel for the petitioner contends that in fact he had filed stamp papers for drawing the decree in terms of the order dated 14.5.1979/4.3.1982, passed by the then Sub Judge, Ist Class Sonepat. However, he does not seek any amendment in the decree. In the order dated 14.5.1979/4.3.1982, report of the local Commissioner has been made part of the decree.
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CR- 464-2011 (O&M) -2-
It being so, present petition is disposed of with liberty to the petitioner to move to the Court of learned Civil Judge (Senior Division), Sonepat i.e., the trial Court for submission of the stamp papers and drawing of the decree.
Disposed of with liberty aforesaid.
(KULDIP SINGH)
JUDGE
14.05.2018
preeti
Whether speaking / reasoned Yes
Whether Reportable: No
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