For vs For
2022 Latest Caselaw 701 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                       I.A.01 of 2022 in RFA 06 of 2020

For Applicant(s)                     : Mr. D.K. Das Choudhury, Adv.
For Respondent(s)                    : None.

HON‟BLE MR. JUSTICE T. AMARNATH GOUD HON‟BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

28/07/2022

Heard Mr. D.K. Das Choudhury, learned counsel appearing for the

applicants.

2. This is an application under filed Section 152 of the CPC for

correction of typographical mistake in the judgment and decree dated

28.04.2022 delivered in RFA 06 of 2020 passed by this court.

3. Mr. D.K. Das Choudhury, learned counsel appearing for the

applicants have referred to para-2 of the said application where it has been

stated as follows :

"2. That, on perusal of the said judgment and decree it is transpired that surname of the appellants Smt. Rama Saha and Smt. Manti Saha has been wrongly typed as „Roy‟ in place of „Saha‟ in the following places of the said judgment and decree :

(i) At page 2 at 21st and 22nd lines of the judgment;

(ii) At page 11 at 14th and 15th lines of the judgment;

(iii) At page 12 at 14th and 16th lines of the judgment;

(iv) At page 3 at 7th and 9th lines of the decree."

4. Learned counsel for the applicants have submitted that the above

mistakes have occurred due to inadvertence and the same may kindly be

corrected in the original judgment and decree.

5. Having appreciated the averments this court finds that the mistakes,

as stated in para-2 of the application, have taken place due to inadvertence and

the same needs to be corrected.

6. Accordingly, the Registry is directed to make the necessary

corrections as shown in the instant application, after following the due process of

law.

With the aforesaid application, this application stands allowed and

disposed of.

               JUDGE                                                                 JUDGE




Sabyasachi B