RANI PARVATI DEVI Vs. TURNER MORRISON LTD

JUDGEMENT

(1.) THIS application has been made by the applicants (defendants No.1 & 2) for review of order dated 6th March, 2009 whereby it is stated by the applicants that para 03 of the order passed by this Court was contrary to the facts as reflected by the pleadings of the parties. It is stated that this Court in para 03 of the order observed that as per defendants, on the construction of building, an amount of Rs. 6.9 crore was spent by the defendants, whereas this was the plea of the plaintiff that an amount of Rs. 6.9 crore was spent on the building by the defendants and it was not the plea of the defendants that an amount of Rs. 6.9 crore was spent on the building by the defendants, rather the defendants had denied this plea taken by the plaintiff in the plaint.

(2.) PARA 03 of the order dated 6th March, 2009 reads as under :

(3.) IT is obvious that the order has an error apparent on record wherein it is recorded as per defendants that the defendants had spent around Rs. 6.9 crore on construction of building.