RAJAGOPALA RAO Vs. C.K.VASUDEVA RAO

JUDGEMENT

(1.) THE review petitioner, Rajagopala Rao, filed O.P.(C) No.969 of 2011, which was disposed of by the judgment dated 28.6.2011. That judgment was passed on the basis of the consensus arrived at between the parties, which was recorded in paragraph 5 of the judgment. Paragraph 5 of the judgment reads as follows:

(2.) PURSUANT to the judgment, a Commissioner was appointed who submitted a report and plan. The matter is now pending before the executing court. 2. The Review Petition is filed seeking to review the judgment dated 28.6.2011 and to replace the words "balance extent of 30 cents" occurring in paragraph 5(b) of the judgment and "30 cents" occurring in paragraph 5(c) of the judgment with the words "balance extent of property excluding the building portion of land relinquished in favour of the petitioner by Annexure -C document".

(3.) IN the light of the preliminary agreement referred to above, an order dated 30.10.2012 was passed in the Review Petition. Paragraphs 3 and 4 of the order dated 30.10.2012 read as follows: