Anubha Rawat Choudhary, J. - (1.) This appeal has been filed against the judgment and decree dated 30.09.2008 passed by learned Sub-Judge-II, Daltonganj in Partition Suit No. 127 of 2002 whereby the suit has been dismissed.
(2.) From the records of this case it appears that the sole appellant, namely, Ram Raj Singh, was substituted vide order dated 23.02.2017 pursuant to I.A. No. 418 of 2010 and the counsel for the appellants was directed to carry out the necessary corrections in the cause title. However, it appears that while making necessary corrections in the cause title, there has been certain spelling mistakes. The name of the substituted appellant no (i) has been written as 'Most. Mania Devi' instead of 'Most. Maina Devi'. The correct spelling has been mentioned in the petition for substitution as well as in the vakalatnama filed on her behalf. Similarly, the word "Kalan" in the address portion of the substituted appellant no (ii) has been wrongly written as "Kalhan" and the word "Tetria" in the address portion of substituted appellant no (iii) has been wrongly written as " Teteria" .
(3.) Office is directed to make necessary corrections and rectify the aforesaid spelling mistakes in the cause title.;