GANGADHARAPPA Vs. J.M. RAMAIAH AND OTHERS

JUDGEMENT

(1.) This review petition is filed under Section 114 read with Order 47, Rule 1 of CPC seeking review of the judgment dated 17.7.2015 passed by this Court in R.S.A. No. 1708/2016.

(2.) Heard learned Counsel for the review petitioner. The respondents, though served with the notice of the review petition, have remained absent and there is no representation.

(3.) Learned Counsel for the review petitioner made submission that though substantial questions were framed by this Court while disposing of the RSA, they were not properly considered by this Court. Hence, he submitted that in view of the judgment of the Hon'ble Supreme Court rendered in case of Ponnusamy v. Karuppannamudaliar (Dead) By L.RS. And Others, reported in (2005)12 SCC 477 , synopsis-B, the review petition may be allowed and the RSA may be posted for hearing.