SHAM SUNDER Vs. B K MANCHANDA

JUDGEMENT

(1.) This Review Petition under Section 114 of the Code of Civil Procedure has been filed to modify/review the order dated 29.7.2005 passed by this Court.

(2.) I have heard Ms. Maninder Acharya, learned counsel for the review petitioner/applicant.

(3.) Learned counsel for the applicant submits that the order is not borne out from the record and some apparent errors have crept in the said order. My attention has been drawn to para No.2 of the order and it is pointed out that plaintiff No.1 is the equal and exclusive owner of half of the property No.17/44, Tilak Nagar, New Delhi comprising 100 Sq. Yds. and the plaintiff No.2 is the exclusive owner of other half of property No.17/44(A), Tilak Nagar, New Delhi also comprising 100 Sq. Yds. whereas in the said para in first line on page 2 defendant No.1 and 2 have been mentioned as exclusive owners of the other half i.e., 17/44(B), Tilak Nagar, New Delhi.