[2014] 3 S.C.R. 779
KESHARBAI @ PUSHPABAI EKNATHRAO NALAWADE
(D) BY LRS. & ANR.
v.
TARABAI PRABHAKARRAO NALAWADE & ORS.
(Civil Appeal No. 3867 of 2014)
MARCH 27, 2014
[SURINDER SINGH NIJJAR AND A.K. SIKRI JJ.]
JUDGEMENT:
Modification in judgment -- Held: In the judgment dated
14-03-2014, the sentence, "The judgment of the Trial Court
is confirmed on issue No. /II a/so" is deleted.
A
B
c
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
D
3867 of 2014.
From the Judgment and Order dated 23.03.2009 of the
High Court of Bombay at Aurangabad in FA No. 468 of 2004.
Chandan Ramamurthi for the Appellants.
Preshit Surshe (Mentioned By), Shivaji M. Jadhav, Naresh
Kumar for the Respondents.
The following Order of the Court was delivered
ORDER
It has been brought to our notice that in paragraph 22 of
E
F
the Judgment delivered on 14th March, 2014 in Civil Appeal
No.3867 of 2014 [Arising out of Special Leave Petition (Civil)
No.27916 of 2009), the sentence "The judgment of the Trial
G
Court is confirmed on Issue No.Ill also." needs to be deleted.
We order accordingly.
R.P.
Judgment Modified.
779
H
Lex