BABU LAL Vs. GRAM PANCHAYAT DEROLI JAT

LAWS(SC)-2008-3-226

SUPREME COURT OF INDIA

Decided on March 14,2008

BABU LAL Appellant

VERSUS

Gram Panchayat Deroli Jat Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties. IA for correcting a few typographical mistakes in the judgment dt.31.10.2007 is allowed. The following corrections be carried out in the Judgment: - 1. Para 2 at page 3 (10th line) The line starting from "Section 443 of 1961 Act................ could not be disturbed" be read as "Section 4(3) of 1961 Act................".
(2.) PARA 2 at page 3 The 2nd last line ".....Gram Panchayat has not redeemed the suit land thus right of redemption has been lost" be read as "Mortgagors have not redeemed the suit land thus the right of redemption has been lost." Para 2 at page 3 (last line) The line "The Trial Court dismissed the suit" be read as "The Trial Court decreed the suit".
(3.) PARA 4 at page 6 (7th line) In the 7th line at page 6 starting from "It is relevant to point out that though the Civil Judge, Mahendergarh had set aside the judgment and decree dated 3.2.1990 as well as the subsequent confirmation order dated 28.7.1992 of the Dist. Judge........" the words "judgment and decree dated 3.2.1990 be read as "judgment and decree dated 3.2.92". ;

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