DINESH MEHTA,J. - (1.) The present writ petition has been preferred against the order dated 17.01.2017 passed by the learned Civil Judge, Jalore, (hereinafter referred to as 'Trial Court'), wherein he has modified/corrected the cause title of the judgment and decree dated 23.03.2015, pursuant to an application dated 26.11.2016, filed by the decree holder under section 152 of the Code of Civil Procedure.
(2.) The facts leading to filing of the present writ petition are that the respondent No.1 Sujaram had filed a suit for permanent injunction against the defendant-respondents No.2 to 6, including (Jamna) the present petitioner.
(3.) The said suit was decreed vide judgment dated 23.03.2015, however, the name of Jamna could not be mentioned in the arena of parties, in the said judgment. During the course of execution proceedings, decree holder - Sujaram realizing this fact moved an application dated 26.11.2016 under section 152 of the Code of Civil Procedure and prayed that the name of Jamna be mentioned in the cause - title, as she was a party in the suit proceedings and her name could not be inscribed due to inadvertence.;