SIR SAHABJI MAHARAJ MILLS LTD. Vs. CHUNI LAL

JUDGEMENT

(1.) THIS application has been filed on behalf of Chuni Lal respondent under Section 152 of the C.P.C. for rectifying the order dated 15th Dec., 1967 passed by Gurdev Singh, J. in the Civil Revision. It is stated that the learned Judge had observed in the judgment that Shri Sukh Dayal Gandhi did not have the courage to deny that the rent was enhanced from Rs. 3/ - to Rs. 6/ - after the respondent had ceased to be in the employment of the Company. It is further stated that in fact the rent was enhanced from Rs. 3/ - to Rs. 5/ - but through oversight it has been observed in the judgment that it was enhanced from Rs. 3/ - to RS. 6/ - . It is consequently prayed that the alleged mistake be rectified and the digit 6 be changed to digit 5. The notices were issued to the revision -petitioner who has not appeared in spite of service. The file of the Rent Controller was also ordered to be summoned but a report has been received that it had been destroyed according to the rule. 2. It is contended by Mr. Verma that the learned Judge misread the statement of Shri Sukh Dayal Gandhi who had stated that the rent was enhanced from Rs. 3/ - to RS. 6/ - . He further submits that in the judgment of the Rent Controller and the Appellate Authority it is clearly stated that the rent had been enhanced from Rs. 3/ - to Rs. 5/ - which is also the correct position. According to him in view of the aforesaid situation an order of rectification may be passed.

(2.) I have considered the argument but regret my inability to accept it. In order to deal with the argument the part of the judgment, which is sought to be rectified, is reproduced below: - - -

(3.) The learned counsel referred to the judgment of the Rent Controller and the Appellate Authority and made a request to rectify the alleged mistake on the basis of the observations therein. The arguments fallacious. It is well settled that the judgment of the courts below merge in the judgment of the High Court. Consequently, the observations of the lower Courts cannot be taken into consideration for correcting the judgment of the High Court. I am, therefore, of the opinion that the judgments of the Rent Controller and the Appellate Authority are not relevant and therefore cannot be taken into consideration for the purposes of rectification of the alleged mistake in the judgment of Gurdev Singh J. 5. For the aforesaid reasons I do not find any merit in the application and dismiss the same with no order as to costs. 6. Application dismissed.