USHA DEVI Vs. RAJBANSHI RAI

JUDGEMENT

(1.) THIS civil revision is by the plaintiff. He wanted correction as regards the name of the village in the decree. Petition filed to that effect under Section 152 of the Code of Civil Procedure was rejected by the Court below earlier on 6.9.95. He then filed similar application under Section 151 of the Code. The petition has been rejected by the impugned order.

(2.) FROM the petition filed in the Court below seeking amendment it appears that the petitioner wanted to mention village 'Shobhapur' in place of 'Maulnapur'. According to him wrong village had been mentioned in the plaint, as a result of which the mistake occurred in the decree.

(3.) THE application is allowed.