KEITH NAZARETH Vs. MIRIAM DOSSA

JUDGEMENT

(1.) HEARD Mr. S. Usgaonkar, learned Advocate for the applicant and Mr. R. V. Kamat, learned Advocate for the respondent.

(2.) By this application under Section 152 of C.P.C., the applicant who is appellant in Second Appeal Nos. 8/1997 and 9/1997 seeks deletion and addition of some words in paragraph 3 of the Judgment and Order dated 17.12.2004 passed by learned Single Judge of this Court. Paragraph 3 of the Judgment passed in two Second Appeals reads thus: -

(3.) IT is the case of the applicant that in paragraph 3 by inadvertence it has been mentioned that property known as "Maddem" is surveyed under NO. 114/5 with a house in it, actually it is the house which bears Village Panchayat NO. 114/5 and not the property and as such words "surveyed under NO. 114/5" are to be deleted and words "bearing Village Panchayat NO. 114/5" be added after the words "with a house in it".