HASSAN KOYA Vs. KOSHY VARGHESE

JUDGEMENT

(1.) THE review petition is filed from the judgment passed in A.S.No.111 of 1990. We had heard learned counsel for the review petitioner. THE ground taken up in the review petition is that the Division Bench had erred in holding that the proviso to Section 44 of the Sale of Goods Act would not have been applicable to the transactions. It is further submitted that the District Collector who had passed orders on 3.3.1986 had erred in comprehending the issue. We do not agree with the contentions of the respondents. Further, It would have been more appropriate for the review petitioner to challenge the final judgment as might have been admissible and the reliefs sought for do not come within the purview of the application for review. Consequently, the review petition is dismissed.