KULWANT SINGH Vs. BAKSHISH SINGH

JUDGEMENT

(1.) These two revision petition Nos. 1536 and 1372 of 1988 are directed against two similar Orders passed by the executing Court, whereby it corrected the same order passed earlier on 3rd Feb., 1988, by adding certain khasra numbers to the same which stood omitted at the time of passing of the said order. As a matter of fact, the land to which decree dated 28th Aug., 1975, relates is duly mentioned therein and the khasra numbers which are now sought to be added to the order dated 3rd Feb., 1988, are also mentioned in that decree sheet itself. Therefore, it is patent that while passing the order dated 3rd Feb., 1988, the court on account of sheer inadvertence failed to incorporate all the khasra numbers mentioned in the decree dated 28th Aug., 1975. I, therefore, find no infirmity in the impugned orders. The petitions appear to be wholly frivolous, the same are thus dismissed with costs which I determine at Rs. 500.00 in each case.

(2.) The parties, through their counsel, are directed to appear before the executing Court on 31st Jan., 1991. Petitions dismissed