MUKESH MASIH Vs. RAKESH SINGH

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The Review-Petitioner (in short "the petitioner") seeks review order dated 21.06.2019 passed in SA No.623/2017, on the ground that the Defendant No.1 submitted the insufficient stamp papers and the Defendant No.2 has only filed his written statement and remained absent and hence he was proceeded ex-parte.

(3.) After going through the record of the memo of Second Appeal, it is manifest that after hearing the parties including the Review-Petitioner this Court decided the Second Appeal by giving sufficient and cogent reasons. It is also to be seen that the review petitioner/plaintiff's suit was concurrently dismissed by both the Courts below and thereafter, the Second Appeal has also been dismissed affirming the concurrent judgment and decree. The applicant has not pointed out any error apparent on the face of the record. The grounds urged are in the realm of questions of fact.