KUSUMLATA Vs. YASHBIR SINGH

JUDGEMENT

(1.) THE defendants (revisionists herein) moved an application under Order 7 Rule 11 C.P.C. before the Civil Judge (S.D.), Dehradun, which application was rejected, vide judgment and order dated 12.05.2011. Aggrieved against the same, the civil revision No. 36/2011 was filed before this Court. The said revision was decided on 22.05.2014 by this Court, which is as follows: -

(2.) AGGRIEVED against the same, a review application No. 335/2014 is filed on behalf of the respondents No. 1 & 2 for seeking review of the judgment and order dated 22.05.2014 passed by this Court in Civil Revision No. 36/2011, whereby the civil revision was allowed.

(3.) LEARNED counsel for the review -applicants placed reliance upon the judgments of Hon'ble Supreme Court in Most Rev. P.M.A. Metropolitan & others vs. Moran Mar Marthoma & another, : 1995 Supp. (4) SCC 286, Oriental Insurance Co. Ltd. & another vs. Gokulprasad Maniklal Agarwal & another, : (1999) 7 SCC 578, Ram Lakhan vs. Presiding Officer & others, : AIR 2001 SC 286, Green View Tea & Industries vs. Collector, Golaghat, Assam & another, : (2004) 4 SCC 122 and the judgment of Calcutta High Court in Soumitra Panda vs. A.K. Agarwal & others : AIR 1994 Cal 165, emphasizing that the order dated 22.05.2014 passed by this Court should be reviewed on account of the mistake or error apparent on the face of the record, or for other sufficient reasons which were assigned by learned counsel for the review -applicants in the grounds of review.