PERUMAL P S L Vs. K BALIAH

JUDGEMENT

(1.) THIS petition relates to the maintainability of the review petition filed on behalf of the petitioner in the above revisions. Since the office felt that no review petition lies against the Judgment rendered by the High Court in the High Court itself, the matter has been posted for maintainability. The learned counsel for the petitioner Mr. A. Thiagarajan, argued in-extenso and submitted that this Court has power to set aside its own order, if the respective parties were able to show that the order is palpably wrong or that it should be amended in the interest of justice. To substantiate the above said argument the learned counsel has referred to Section 362, Cr. P.C. which reads as follows :-