1. This is an application to revise an order of the First Class Subordinate Judge of Jalgaon amending a decree in such a way as to bring the name
of the applicant upon the decree as judgment-debtor. The applicant is a Company known as the Khandesh Laxmi Vilas Mills Company. They
were sued by a concern known as the Graduate Coal Concern on a mortgage. A preliminary decree was passed on the mortgage, and the
plaintiffs at a later stage applied, under Ex. 56, to have the decree made final. The decree was made final under Ex. 86. Then the Graduate Coal
Concern applied in execution proceedings to have the property brought to sale. Notice of the execution proceedings was sent to the Khandesh
Laxmi Vilas Company; but they put in an application alleging that the final decree was not binding upon them inasmuch as they had not been a
party to that decree. This application was heard, and it was decided that the final decree was not binding upon the Khandesh Laxmi Vilas
Company because it could not be said that the decree had been made final against the Company owing to the way in which the Company had
been described. The Graduate Coal Concern then asked for leave to amend their application, Ex. 26, and for the decree to be amended by
inserting the name of the Khandesh Laxmi Vilas Company in clear terms. Both the application for final decree and the final decree itself were
accordingly amended. The Khandesh Laxmi Vilas Company has now applied in revision against those amendments.
2. It is contended that the learned Sub-ordinate Judge had no jurisdiction to amend the final decree at that stage of the proceedings, since he was
functus officio. Moreover, so it is said, the correct procedure would have been to appeal against the finding in the execution proceedings that the
final decree was not binding upon the Khandesh Laxmi Vilas Mills Company. We do not agree. u/s 152 of the CPC the Court has an inherent
power to vary or amend its own degrees or orders so as to carry out its own meaning There is plenty of authority quoted in support of this in Sir
Dinshah Mulla''s Civil Procedure Code, and it appears that the Subordinate Judge who heard the application for execution ought to have found
that all that had happened was a mistake on the part of the ministerial servant of the Court in drawing up the decree. The decree was apparently
drawn up in the terms of the interlocutory application, Ex. 56, for a final decree. But it ought to have been drawn up according to the final order of
the Judge himself, which was to the effect that there should be a final decree against the defendants; and it is customary, and indeed obligatory,
upon the ministerial servant of the Court who draws up decrees to take the names of the parties as they appear in the plaint. The applicant
Company was correctly described in the plaint, and all that was necessary was for the final decree to be amended so as to give the names of the
defendants as they were described in the plaint. In effect what the learned Subordinate Judge, whose action is not criticised, has done is to give
effect to Section 152 of the Civil Procedure Code, and to exercise his inherent powers of amending a decree in such a way as to bring it into
conformity with the meaning of the Court which ordered the decree to be passed.
3. We see no reason to interfere, and we discharge the Rule with costs. The stay application also be discharged with costs.