JATAN DEVI BOTHARA Vs. USHA DEVI AGRAWAL

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.) By this review petition, the review petitioner seeks review of the judgment dated 20-2-2019 passed by this Court in First Appeal No. 181 of 2003 on the ground mentioned in the petition.

(3.) After going through the record of the First Appeal No. 181 of 2003 it is manifest that after appreciating all the facts and legal aspect of the matter, this Court has disposed of the appeal on merit.