Birma Devi vs Subhash
2023 Latest Caselaw 622 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 532/2022

Birma Devi

----Appellant Versus Subhash

----Respondent

For Appellant(s) : Mr. Hemant Kumar Jain For Respondent(s) : Mr. Sushil Bishnoi

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/01/2023

Learned counsel for the appellant submitted that while

deciding issue No.2, learned Court below did not give specific

decision on the said issue. He submitted that para No.39 of the

judgment wherein the operative portion whereby issue No.2 has

been decided, is not complete in any sense and therefore, it would

be termed that issue No.2 remained undecided.

Learned counsel for the respondent, in response, submitted

that after passing of the judgment dated 21.10.2022, an

application for correction of the said discrepancy in para No.39

was preferred on behalf of the plaintiffs and the said application

was allowed vide order dated 15.12.2022 and correction in para

No.39 of the judgment was made.

Learned counsel for the respondent prays for time to place

on record the application as preferred by him as well as the order

dated 15.12.2022 passed by the Court and the judgment and

decree whereby the correction as above mentioned has been

made.

(2 of 2) [CFA-532/2022]

A week's time is granted.

List the matter on 24.01.2023.

(REKHA BORANA),J 23-T.Singh/-

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