JAI SINGH Vs. SARLA DEVI

JUDGEMENT

(1.) The order dated 18.12.2002 passed by learned Sub Judge Ist Class, Kasauli, in RT No. 62-S/6 of 2000/95 has been assailed in the revision petition.

(2.) The facts, in brief, are that Respondent had filed an application under Section 152 read with Section 151 Code of Civil Procedure (for short 'Code') for amendment of judgment, decree dated 10.03.1975, titled as Parkash Lal v. Bala RamIt has been stated that the suit was for specific performance with respect to Khasra number 397 measuring 11 bighas 9 biswas, mauza Anji, Tehsil and District Solan. The suit was decreed on 10.03.1975.

(3.) It has been stated that due to clerical mistake Khasra number 379 was mentioned in the judgment, decree instead of 397. The husband of the Respondent died after the decision of the case. The Respondent came to know about the mistake in the decree in the first week of June, 1991 and, therefore, the application was filed for correcting Khasra number 379 in the judgment, decree dated 10.03.1975 and substituting it with Khasra number 397.