KHALIL AND ZAMIL Vs. MASOOM ALI

JUDGEMENT

(1.) DELAY Condonation Application No. 6403 of 2013 for condonation of delay in filing the review application is allowed, and delay is condoned. Heard.

(2.) THIS is Review Application MCC No. 348 of 2013 moved on behalf of the appellants (defendants) seeking recall of order dated 02.04.2013, passed by this court in SA No. 41 of 2013 whereby this court has dismissed the appeal at the admission stage.

(3.) ON the other hand, learned counsel for the plaintiffs/respondents submitted that there is concurrent finding of fact recorded by the trial court and by the lower appellate court after appreciating the evidence on record holding that the plaintiffs (present respondents) are the owner in possession of the property in suit. It is further contended that merely by reading a part of the statement of one of the plaintiffs witnesses in piece meal it does not make out a case in review or recall of the order passed by this court dismissing the second appeal at the admission stage.