NANDLAL TANTI Vs. JAGDEO SINGH

JUDGEMENT

(1.) This application, in revision by the defendant, is against an order of the Court below, rejecting their application for amendment of its decree, under Section 152 of the Code of Civil Procedure.

(2.) Two points were pressed in support of the Rule: (1) that the court Below wrongly held that it had no jurisdiction to make the amendment in its decree, passed on appeal, because the judgment and decree of the first court were affirmed; and (2) that some costs had been improperly included in the decree of the first Court, which had wrongly been affirmed, on appeal, by the Court below.

(3.) In order to appreciate the points, it is necessary to state the relevant facts, having bearing on these questions.