N VEERABHADRAPPA Vs. SHIVAMMA

JUDGEMENT

(1.) THIS petition is filed under Order 47, Rule 1 of the CPC to review the order passed by this Court on 29-2-2000 in LRRP No. 5814 of 1988 dismissing the same by a detailed order.

(2.) THE learned Counsel for the petitioner has vehemently argued that the landlord appeared before the Tribunal and submitted that Sy. No. 28/1 was given to Veerabhadrappa, as a tenant and that fact was not noticed by this Court while disposing of the petition. He submitted that the review petition may be allowed and the order in question may be set aside.

(3.) PER contra, the learned Counsel for the respondent submitted that the review petition itself is not maintainable as there is no error much less the error apparent on the face of the record. Even if there is any ordinary error that cannot be gone into by this Court.