FIRTU RAM Vs. FIRATRAM KASHYAP AND ANOTHER

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India.

(2.) Heard the learned Counsel for the Petitioner/Plaintiff and the Respondent/ Defendant.

(3.) The Plaintiff sued the Respondent for specific performance of contract for sale of immovable property. He was granted a decree. He initially filed an appeal against that decree. That appeal was withdrawn. Thereafter, he filed an application invoking Section 153 of the Code of Civil Procedure, 1908; for short, 'CPC', before the Court below seeking correction of the decree so as to include the four corners or boundaries as mentioned in the contract for sale.