B B PAYMASTER Vs. BAURAWA SANGAPPA KANDAPATTI

JUDGEMENT

(1.) NOT on Board. Mentioned by the learned Counsel for the appellants. The learned Counsel for the parties pointed out that the deceased brother of the Testator is survived by two sons apart from his widow and a married daughter. In view of this, the following corrections are ordered to be made in the judgment dated 16th August, 2004:

(2.) RECORDS and proceedings be sent to the trial Court forthwith.

(3.) THE parties and the trial Court shall act on authenticated copy of the judgment and order dated 16th August, 2004 as well as authenticated copy of this order.