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    Rukmani Devi v. Om Prakash

    It has been brought to our notice that in our judgment dated 17-1-1990 there is a typographical mistake in Line 4 from the bottom at p. 1 of the judgment. The sentence “There is no jurisdiction whatsoever to reduce the compensation” be read as “There is no justification whatsoever to reduce the compensation”. The mistake may be corrected.

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    Rukmani Devi v. Om Prakash
    (Nov 27, 1990)