KAMRU AND ANOTHER Vs. GOVARDHAN AND OTHERS

JUDGEMENT

(1.) By way of the instant review petition, the petitioners have sought for review of the judgment passed by this Court in Second Appeal No.345/02 dated 30.10.13.

(2.) The petitioners who were the appellants in the said second appeal were the defendants in Civil Suit No.106-A/94 decided by the 1st Civil Judge, Class-II, Ambikapur. By way of the said civil suit, a relief for declaration was sought declaring the plaintiffs as successors of late Dhani.

(3.) The trial court had, after conclusion of the trial, vide its judgment dated 23.12.95, decreed the suit in favour of the plaintiffs declaring them to be the successors of late Dhani.