AI Structured Summary
Not yet generated for this judgment
Judgment
Patanjali Sastri, J.—There is no ground in my opinion for restricting Section 152 of the CPC to mistakes or errors which occur for the first
time in the plaint or the subsequent proceedings in Court. This Court has applied Section 152 also to cases where the mistake occurred earlier in
the document evidencing the transaction itself and was copied in the plaint and the decree in the suit brought to enforce the transaction (see
Satyanarayana v. Purnayya (1930) 61 M.L.J. 805. The Allahabad High Court has taken the view that the section is inapplicable to such cases (see
Mt. Hasina Begum and Others Vs. Abdul Hafiz, , but with all respect I am of opinion that the view taken by this Court is the sounder one and I
have no hesitation in following it in preference to that of the Allahabad High Court.
On the merits, the Court below has clearly found that the extent mentioned in the mortgage deed which was subsequently copied in the plaint
and the preliminary and final decrees was a mistake and this finding cannot be questioned in revision.
The civil revision petition is dismissed with costs.