RAM SINGH Vs. RAM CHANDER

JUDGEMENT

(1.) In this revision petition filed under Article 227 of the Constitution of India, challenge is to order dated 04.10.2005 passed by learned Additional District Judge, Patiala, thereby dismissing application filed by the petitioner Ram Singh under Section 152 of the Code of Civil Procedure (in short, CPC) for correction of judgment and decree dated 08.08.2001 passed in first appeal preferred by the petitioner.

(2.) Suit filed by petitioner-plaintiff-Ram Singh against his brother Ram Chander-respondent-defendant was dismissed by the trial Court vide judgment and decree dated 29.11.1997. However, first appeal preferred by the plaintiff was allowed by learned Additional District Judge vide judgment and decree dated 08.08.2001. The petitioner by moving application under Section 152 CPC sought correction of judgment dated 08.08.2001. The said application has been dismissed by the lower appellate Court vide order dated 04.10.2005, which is under challenge in this revision petition.

(3.) Petitioner had filed suit seeking declaration that he is exclusive owner in possession of 13 bighas 10 biswas land comprised of khasra Nos.368 min (0-17), 375 (6-5), 376 (4-5) and 822/377 (2-3).