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Judgment
A.V. Ramakrishna Pillai, J.—Taken up today, suo motu, as certain clerical errors were noticed in our judgment dated 24.6.2013, reported in Chandra Mohan Vs. Surendran, The second sentence of paragraph (22), as it stands now, is as under:--
In support of his argument, the learned Senior Counsel placed reliance on the decision of the Apex Court in Koshi Mathai v. Malathi (1965 KLT 639).
The aforesaid decision was rendered by this High Court. We, therefore, order. that the second sentence of paragraph (22) shall stand corrected as under:--
In support of his argument, the learned Senior Counsel placed reliance on the decision of this Court in Koshi Mathai v. Malathi (1965 KLT 639).
The other mistakes we notice are in paragraphs 19 and 22 of the judgment. There, the word "executor" has to be corrected and read as "executant". We, therefore, order that the word "executor" shall stand corrected as "executant". This order shall form part of our judgment dated 24.6.2013.