Typographical errors in the cause title of a judgment are rectifiable to ensure factual accuracy.

The applicant (who was respondent No. 1/plaintiff in the original second appeal) filed this Miscellaneous Civil Case (MCC) seeking a clerical correction in the cause title of the judgment delivered in Second Appeal No. 631/2024, dated 13.03.2026

The applicant contended that his father’s name was erroneously recorded as “Anupchand Jain” in the judgment, whereas his correct name is “Gulabchand Jain”

It was noted that while the memo of the second appeal incorrectly listed “Anupchand Jain,” the records of both the trial court and the first appellate court correctly identified the father as “Gulabchand Jain”

Whether a typographical error regarding the parentage of a party in a High Court judgment can be corrected to align with the records of the lower courts

The Court exercised its inherent procedural power to correct clerical or arithmetical mistakes in judgments or errors arising therein from any accidental slip or omission.

The court relied on the principle that the cause title of a judgment must accurately reflect the description of the parties as established in the trial court and appellate court decrees

The court perused the records of the trial court and the first appellate court, finding that both had correctly identified the applicant’s father as “Gulabchand Jain”

It determined that the error in the High Court judgment was a result of a typographical mistake in the memo of the second appeal, which the court had inadvertently adopted in its cause title for the judgment dated 13.03.2026

Since the error was clerical in nature and contradicted the undisputed identity of the party as established in the lower court proceedings, the court found it necessary to rectify the record to prevent future legal discrepancies

The court ordered that this correction be made part of the record of the said second appeal