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Judgment
2 paragraphs · 118 words
Das, J.—The learned Munsif in the Court below has taken an entirely incorrect view of Section 152, Civil Procedure Code. He had no doubt whatever that the Court did make a clerical mistake in the matter. His sympathies were with the decree-holder, but he thought that the word "Court" in Section 152, Civil Procedure Code, means the particular presiding Judge, who may have made the mistake. This is wholly incorrect. The word deliberately used in Section 152 is "Court" and not "Judge," and "Court" must always mean Court, whoever may be the presiding officer of the Court.
2.
I allow this application, set aside the order of the learned Munsif and direst him to proceed according to law.