I.P.MUKERJI,J. - (1.) This is an application for correction of the decree dated 21st July, 2009. It is made under Sections 151 and 152 of the Code of Civil Procedure.
(2.) The decree is a compromise decree based on a terms of settlement between the parties. My attention has been drawn to paragraphs 3, 9 and 10 of the terms. The deeds of conveyance referred to in paragraph 3 are said to be dated 9th May, 2003; those in paragraph 9 are said to be dated 19th May, 2003 and those in paragraph 10, 9th May, 2003. According to the plaintiffs the date should be 19th May, 2003. According to the first and second defendants the decree should not be touched at all.
(3.) According to the plaintiffs/petitioners these defendants had dealt with their property by the three indentures of conveyance, creating third party rights. Thereafter by these terms the disputes between these parties were settled and the above defendants were required to execute and register counter-deeds cancelling these deeds. Upon passing of consideration these terms of settlement were signed by the parties.;