PEYATHEVAR Vs. RANGANATHAN

JUDGEMENT

(1.) THE Petitioners have preferred the present Review Petition as against the Order dated 5/1/2011 in C.R.P.(MD) No.1185 of 2003 passed by this Court.

(2.) IT is to be borne in mind that this Court while passing the order on 5/1/2011 in C.R.P.(MD) No.1185 of 2003 has inter alia observed in paragraph Nos.17 to 20 as follows:-

(3.) THAT apart, the Petitioners have also taken a plea in the grounds of Review that on their Petition for extension of time, the Revision was restored and when it came before another Learned Judge and when the Learned Judge was inclined to allow the Revision, the Respondent took time on the statement that they were settled the matter. Unfortunately, the settlement had not taken place. All the facts were placed before the Learned Judge. But the Learned Judge was pleased to dismissed the Revision only on the ground that there was inconsistency in the evidence of Peya Thevar with regard to reason for the delay and the observation in paragraph 20 of the order passed on 5/1/2011 in C.R.P.(MD) No.1185 of 2003 may kindly be caused to be reconsidered by this Court.