Rakesh Kumar Jain, J. - (1.) This revision petition is directed against the order of the learned Additional District Judge, Jhajjar dated 15.01.2011 by which an application for correction of decree sheet according to the judgment dated 17.10.2007 has been dismissed.
(2.) Brief facts of the case are that a Civil Suit filed by the plaintiff/petitioner for partition of a residential property situated in the revenue estate of Jhajjar was decreed on 20.10.2005 and the plaintiff/petitioner was held to be the owner of 3/7 share and accordingly the preliminary decree was drawn to the following effect: "It is ordered that the suit of the plaintiff stands decreed without any order as to costs. It is held that the plaintiff is owner of 3/7 share in the property in question and she is entitled to get her share separated by way of partition."
(3.) The judgment and preliminary decree dated 20.10.2005 was challenged by the defendants by way of appeal which was dismissed on 17.10.2007 and the decree was drawn to the following effect: "It is ordered that the appeal being bereft of merits is hereby dismissed with no orders as to costs.";