CHANDRA MOHAN Vs. SURENDRAN

JUDGEMENT

(1.) Taken up today, suo motu, as certain clerical errors were noticed in our judgment dated 24.6.2013, CHANDRA MOHAN V/S SURENDRAN, 2013 3 KerLT 269. The second sentence of paragraph (22), as it stands now, is as under:--

(2.) The aforesaid decision was rendered by this High Court. We, therefore, order. that the second sentence of paragraph (22) shall stand corrected as under:--

(3.) The other mistakes we notice are in paragraphs 19 and 22 of the judgment. There, the word "executor" has to be corrected and read as "executant". We, therefore, order that the word "executor" shall stand corrected as "executant". This order shall form part of our judgment dated 24.6.2013.