PARKASH CHAND SHARMA Vs. PREM KUMAR AND ORS.

JUDGEMENT

(1.) THIS petition, under Article 227 of the Constitution of India, is directed against the order dated 5.8.2014 passed by the learned Additional District Judge, Mandi, whereby the application preferred by the petitioner, under section 152 of the Code of Civil Procedure (for short, the Code), for correction of the decree, came to be dismissed.

(2.) THE petitioner had filed a suit bearing No. 7 of 1995 against the respondents in the court of learned Sub Judge 1st Class, Karsog, inter -alia, seeking relief of permanent prohibitory injunction to the effect that respondents No. 1 to 7 be restrained from raising any construction over khasra No. 105, situated in Main Bazar, Karsog measuring 0 -9 -4 bighas. The petitioner claimed himself to be the co -owner to the extent of 1/3rd share.

(3.) THE suit was dismissed by the learned trial court against which the petitioner filed an appeal before the learned District Judge, Mandi. In appeal, following two additional issues, being issue No. 6 -A and 6 -B were framed: -