CANARA BANK Vs. M.MICHAEL RAJ

JUDGEMENT

(1.) Leave granted.

(2.) An order which came to be passed in an intra-court appeal on 6/9/2016 came to be reviewed by the impugned order dtd. 9/9/2024 by exercising of the power under Order 47 Rule 1 Code of Civil Procedure (CPC), 1908 and order dtd. 6/9/2016 came to be recalled and restored the appeal for having hearing afresh by condoning the delay of eight (8) years in filing the review. Hence this appeal.

(3.) Having heard the learned counsel for the parties, we are in complete agreement with the proposition of the learned counsel for the appellants which is to the effect that review is impermissible on the basis of subsequent judgment having been rendered in favour of review petitioner in another case; for the reasons indicated hereinbelow.