SHAIJAN Vs. VARGHESE

JUDGEMENT

(1.) The appeal was dismissed as per the judgment dtd. 31/5/2022. The appellant filed this Review Petition under Sec. 114 and Rule 1 of Order XLVII of the Code of Civil Procedure, 1908. He seeks to review the judgment and hear the appeal afresh.

(2.) There was a delay of 28 days in filing the Review Petition. As per the order dtd. 6/12/2022 in C.M.Appl.No.1 of 2022 delay was condoned.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.