CHINNAMMA Vs. R VENKATASWAMY

JUDGEMENT

(1.) THIS petition under Order 47, Rule 1, CPC, is filed for review of the judgment and decree passed by this Court in R. F. A. No. 11/1998, dated 17-4-1998 and for reconsideration of the appeal, R. F. A. No. 11/1998.

(2.) THE essential facts of the case leading up to this petition are as follows :-Parties would be referred to with reference to their rank before the trial Court.

(3.) PETITIONERS herein filed O. S. No. 9/1990 on the file of the Civil Judge (Sr. Dn.), KGF, for partition and separate possession, declaration, mesne profits and other reliefs against defendants. After trial, the trial Court dismissed the suit by answering Issues against plaintiffs by its judgment and decree dated 19-12-1997. Being aggrieved by the said judgment and decree dismissing the suit, plaintiffs filed R. F. A. No. 11/1998 on the file of this Court and this Court by its order dated 17-4-1998 dismissed the appeal.