RESHMA Vs. SYED YASEEN AND SMT. BIBUAN

JUDGEMENT

(1.) THIS review petition is filed seeking review of the judgment and decree/dated 07.12.2012 passed in R.S.A. No. 796/2010.

(2.) THE review petitioner was the 1st respondent in the regular second appeal. Notice issued in the second appeal through R.P.A.D. was refused by the review petitioner and the same was returned with postal shara 'refused'. Having regard to the refusal of the notice, this Court has proceeded in the matter to hear and dispose of the case placing the respondent ex parte.

(3.) I have heard the learned counsel for the petitioner on the application filed seeking condonation of delay of 304 in Filing the review petition. In paragraph 3 of the affidavit filed in support of the application, the review petitioner contends that to her shock and surprise, 1st respondent herein was canvassing in the village stating that a judgment and decree had been passed in his favour and he had become absolute owner of the suit property. Immediately, thereafter, she approached the 'Appellate Court Advocate' and enquired about the matter at the office of the High Court and learnt that the judgment and decree had been passed in favour of the 1st respondent herein.