VIJAY KUMAR SONI Vs. OMPRAKASH

JUDGEMENT

(1.) Heard on I.A. No.1/2024, application for condonation of delay in filing the instant review petition for modification in judgment dtd. 1/9/2012 and decree dtd. 14/9/2012.

(2.) The instant review petition has been filed by the petitioner under Sec. 114 read with Order 47 Rule 1 read with Ss. 151 and 152 of the Civil Procedure Code, 1908 for review of judgment dtd. 1/9/2012 and decree dtd. 14/9/2012 and modify the judgment and decree by rectifying the error apparent on the fact of record and making the compromise deed as a part of the decree which has been barred by 4169 days i.e. approximately 11 years 42 days.

(3.) The review petitioner has approached this Court seeking review of the order dtd. 1/9/2012 by which S.A. No. 181 of 2005 has been dismissed as withdrawn by the Lok Adalat and thereafter, decree be drawn vide order dtd. 14/9/2012. The relevant part of the order of the Lok Adalat is reproduced below:-