139. Fresh decretal draft when judgments corrected.
- (i) When any correction is made in the, judgment by the court on speaking on the minutes, such correction shall be carried out in the judgment approved and initialed by the Judge or Judges delivering it and when made shall be initialed by them in token of their approval.(ii)When such correction affects decretal order, the draft decretal order shall be suitably amended and circulated for approval of the advocates as prescribed in rule 3 above.
