(1.) THIS Civil Revision by a defendant arises out of a proceeding for amendment of a decree under Sections 151, 152 and 153, C.P.C.
(2.) WAHID Raza and others brought a suit against Durga Singh defendant for recovery of possession over certain plots and damages. The suit was dismissed by the learned Munsif of Moradabad, but was decreed in appeal by the Additional Civil Judge of Moradabad. A Second Appeal by Durga Singh defendant was summarily dismissed by this Court under O. XLI, R. 11, C.P.C.
(3.) MR . Krishna Sahai, appearing for the applicant, urged two points before us. Firstly, he contended that the alleged mistake was neither the clerical mistake nor an arithmetical mistake. The alleged mistake could not be corrected by an application under Sections 151, 152 and 153, C.P.C. Secondly, it was urged that an applications for amendment ought to have been filed before the High Court, which dismissed the Second Appeal and finally disposed of the case.