AIR 2004 DELHI 131

Delhi High Court

Hon'ble Judge(s): Manmohan Sarin , J

Civil P.C. (5 of 1908) , S.152, S.153— Correction of errors in judgment - Suit for possession - Decree directing non-applicant to refund security deposit - Inadvertent typographical error, typing defendant in place of plaintiff stands corrected by subsequent order - Non-applicant, plaintiff claiming to correct error in judgment to negate direction of refund of security deposit - Is not a case of correction of inadvertent error or omission - Therefore, could not be corrected - Plaintiff can prefer appeal against same. (Para 9)