DEWAN SHAM NATH MADAN Vs. MOHD ABDULLAH

JUDGEMENT

(1.) IT appears that there are some clerical errors in the judgment of this court dated 18th August, 1966. At page 12 of the judgment, following observations have been made: -

(2.) IT is found this observation was not factually correct and appears to have been mistyped because the trial court had actually accepted the plea of insanity and decreed the plaintiffâ„¢s suit and the plea of insanity was reversed by the lower appellate court (District Judge Srinagar). Counsel for the parties conceded that this mistake is there.

(3.) IN these circumstances, I would direct that in the judgment of the court noted above, instead of the words mentioned above, the following words should be deemed to have been there: -