Krishnalal Debnath vs Sg Ct. 8 Hiralal Debnath & Anr
2022 Latest Caselaw 5927 Cal

                                                 SA 49 of 2022
Item-3.
          25-08-2022
                                              Krishnalal Debnath
                                                    Versus
  sg        Ct. 8                           Hiralal Debnath & Anr.



                             Mr. Ayan Banerjee, Adv.
                             Ms. Debasree Dhamali, Adv.
                             Ms. Debjani Sengupta, Adv.
                                                           ... for the appellant


                             In our judgment dated 22nd August, 2022, the following few

                       errors have been crept in inadvertently:

                             i)     In the third line of first paragraph at page 1, the title

                                    appeal being 'T.A. No. 7 of 2019' has inadvertently

                                    been mentioned as 'T.A. No. 7 of 2009';

                             ii)    In fourth line at second page the name of the plaintiff

                                    has wrongly been mentioned as "Kanai Debnath"

                                    instead and in place of "Krishnalal Debnath";

                             iii)   In fifth and sixth lines of the second new paragraph

                                    at page no.2, the name of "Raju Debnath" has

                                    wrongly mentioned in two places as "Raja Debnath".

                             iv)    In the sixth line of the second new paragraph at page

                                    4, after, "plot no. 244", the word "179" should be

                                    added and after correction, the line should be read as

                                    "plot no. 244, 179 and 2/3rd shares of the

                                    defendant/respondent....";

We are inclined to amend the judgment by removing the

errors.

Let these corrections be incorporated in the judgment dated

22nd August, 2022.

Server copy shall be corrected accordingly.

Other portions of the said judgment shall remain unchanged.

The department is directed to draw up preliminary decree

within 15 days from this date.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)