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.

Court Masters