V.RAMU Vs. SIDDAMMA

JUDGEMENT

(1.) The facts presented in this case, pose an interesting question relating to 'Review' under Sec. 114 read with Order XLVII Rule (1) of the Code of Civil Procedure,1908 ("Code'' for short). The question that needs to be dealt is,

(2.) The petitioners have invoked Sec. 114 read with Order XLVII Rule (1) of the Code, and seek to review the judgment dtd. 23/6/2021 passed in R.S.A.No.819/2013. Admittedly R.S.A. No.819/2013 was clubbed with W.P.No.10930/2012 and W.P. No.44146/2011. All the three cases were clubbed together and decided by a common judgment.

(3.) The RSA No.819/2013 was admitted on 19/9/2013 to examine five substantial questions of law framed on that day. Later, R.S.A. No.819/2013 was heard on 23/6/2021 along with W.P.No.10930/2012 and W.P. No.44146/2011. On that day, this Court framed one additional substantial question of law which according to the petitioners was farmed while dictating the judgment.