CURIA GANESH GAONKAR Vs. CHANDRU SUKTO VELIP

JUDGEMENT

(1.) Heard. Rule. By consent, the Rule is made returnable forthwith.

(2.) The petitioners challenge the Order passed by the Civil Judge, S. D. , Quepem on 26th July, 2005 in Civil Misc. Appln No. 11/ 03/b/a in Regular Civil Suit No. 80/74 rejecting the application filed by the petitioners under section 152 of C. P. C.

(3.) The correction which was sought for by the petitioners was that of inclusion of survey number with reference to the suit property in respect of which the decree was passed by the trial Court on the ground that such inclusion of survey number was accidentally omitted even though the judgment refers to production of the document like Index of land and Survey plan of the property.