VARGHESE Vs. KAUSALYA

JUDGEMENT

(1.) This is a petition for correction of an error in the order of this court and also for a direction to the executing court to proceed with the execution in EP No. l 194 of 1997 in RCPNo. 128 of 1984 on the file of the Rent Control Court, Trichur.

(2.) We have heard counsel on both sides.

(3.) The correction prayed for is obviously of a typographical error. In para.9 of our order, what we confirmed was the order of the Rent Control Court and the Appellate Authority under S.11(2) of the Act. But instead of that, it is seen typed as order under S.1 l(4)(iii) of the Act. The Rent Control Court and the Appellate Authority have only passed an order for eviction under S.11(2) of the Act. Therefore, the showing of S.11(4)(iii) of the Act in para.9 of the order can only be considered to be an inadvertent error. We therefore, allow the prayer and correct the order. In para.9, the concerned sentence as corrected will read as follows: