ANNAMMA CHANDAPILLAI Vs. ANIL

JUDGEMENT

(1.) Taken up today, suo motu, as certain typographical errors were noticed in our judgment dated 24.6.2013, reported in , : 2013 (3) KLT 218. The last sentence of paragraph (22), as it stands how, is as under:-

(2.) It is factually incorrect. What we intended was that the respondent had no case that he was ready to execute the sale deed in the name of the appellant's son only. Therefore, we order that the last sentence of paragraph (22) shall stand corrected as under:-

(3.) Yet another mistake we notice is in the last sentence of paragraph (24) of the judgment. There, the word "disallowing" has to be corrected and read as "disowning". We, therefore, order that the last sentence in paragraph (24) of the judgment shall stand modified as under: