ALLAHABAD BANK Vs. RAJAN MALHOTRA

JUDGEMENT

(1.) CM No.10608/2014(Exemption)

(2.) I am forced to note that review applications are filed by counsel these days as routine.

(3.) Matters are heard and detailed judgments are passed. If a person is aggrieved, no doubt that aggrieved person has a right to file an appeal, however, review application can only be on a limited ground of there being an error apparent on the face of the record. In the present case, the statement of the respondent is noted in para 6 of the judgment dated 21.4.2014 that he has not encashed any amount towards provident fund, gratuity etc, and which statement is said to be false and a basis for filing this review petition. The review petition is sought to be supported by a receipt (Ex.DW 1/1) dated 8.7.1995 signed by the respondent.