KUMBHAR MAVJIBHAI BAJABHAI Vs. KUMBHAR PUNABHAI RAJABHAI

JUDGEMENT

(1.) xxx xxx xxx

(2.) An occasion arose for the applicant to approach the trial Court with the aforesaid application which he realised that among other properties, the decree for partition that he obtained there is Survey No. 573 admeasuring 2 acres 2 gamthas (sic.) in which he has got l/3rd share. But that number should have been correctly referred to as Survey No. 563. This mistake, according to the petitioner, has arisen because the revenue records supplied to him at the relevant time when the suit in which the decree for partition came to be granted and was sought to be executed by an execution application No. 4/87. ...

(3.) xxx xxx xxx