MANOHAR DEBNATH Vs. MONORANJAN DEBNATH & ORS.

JUDGEMENT

(1.) Heard Mr. S.S. Dey, learned counsel and Ms. PR. Mahanta, learned counsel appearing on behalf of the petitioner and also heard Mr. D.N. Bhattacharjee, learned counsel for the respondents.

(2.) By means of this revision petition, the petitioner has assailed the order dated 19.8.2002, passed by the learned Civil Judge (Jr. Division), Bongaigaon in Title Execution case No. 1/02 by which the application filed under Sec. 152, Code of Civil Procedure read with Sec. 151, Code of Civil Procedure seeking correction of Dag No. as 963 instead of 960, was rejected.

(3.) Mrs. Mahanta, learned counsel for the petitioner, questioning the validity and legality of the impugned order, has vehemently argued that the correction by way of amendment sought for under Sec. 152, Code of Civil Procedure was a clerical mistake as the Dag No. 960 was shown inadvertently in the decree and the same ought to have been recorded as Dag No. 963.