ASHOK Vs. BHARATI

JUDGEMENT

(1.) The petitioner has called into question, the order dated 28-8-2013 (Annexure-A) passed by the Court of the Senior Civil Judge, Koppal on I.A. No. 18 in O.S. No. 5 of 2008. Sri H. Sharanabasava, the learned Counsel undertakes to file vakalath for the respondent 7.

(2.) Sri Arun L. Neelopant, the learned Counsel for the petitioner submits that certain typographical errors, which have crept into the affidavit of one Shivappa, S/o. Hanumappa Karadi (P.W. 3), are sought to be corrected by filing I.A. No. 18.

(3.) Sri Arun L. Neelopant read out Headnote C of the Apex Court's judgment in the case of Narayan Bhagwantrao Gosavi Balajiwale v. Gopal Vinayak Gosavi and Others, 1960 AIR(SC) 100 which is as follows: