VALLIAMMA Vs. DHANAPAL

JUDGEMENT

(1.) The present review petitioner was the appellant in Regular First Appeal No.1081/2016 before this Court filed by her under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908, (hereinafter for brevity referred to as "the CPC") against the judgment and decree dtd. 10/6/2016, passed in O.S.No.16762/2005, on the file of the IV Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru (CCH-21), which had decreed the suit for possession and damages instituted by the original plaintiff.

(2.) The said Regular First Appeal by the judgment of this Court dtd. 31/12/2019 came to be dismissed on its merits. It is against the said judgment, the appellant in R.F.A.No.1081/2016 (defendant) has filed the present review petition.

(3.) The review petitioner (appellant) in her memorandum of review petition has contended that, the observation of this Court that, the Village Panchayat had no power and authority to issue Possession Certificate with respect to a Layout formed by the State Government, is erroneous. It was also contended that, the finding of this Court that the Layout plan was not trustworthy and reliable, is purely based on conjectures, surmises and contrary to the material available on record.