Report No. 100
2.8. Mention of wrong particulars.-
In a Delhi case,1 in the notice given to the railway authorities, the main station was mentioned, instead of the city booking once; An objection was raised that this defect invalidated the notice. Fortunately, the objection was overruled. Similarly, in a Patna case2 the notice under section 80 mentioned a wrong number of the railway receipt, though the correct number was mentioned in the plaint. On this score, an attempt was made to invalidate the notice. However, the attempt failed.
1. Vijay Automobiles, Delhi v. Union of India, AIR 1981 Del 51.
2. Bishwanath Prasad v. E. Rly., AIR 1978 Pat 223.
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