KANDASAMY GOUNDER Vs. RAGHAVA UDAYAR AND OTHERS

JUDGEMENT

(1.) This petition is for reviewing the order passed by a single Judge of this Court on 22-11-1993, which reads as follows:

(2.) At the time when the revision petition was heard M/s. V. Raghavachari and Miss. V. Sumathy were appearing for the petitioner herein. When the order sought to be reviewed was passed, counsel who were appearing for the petitioner previously had appeared before Court and admitted having received the costs as directed by the Court and also having issued a receipt acknowledging the receipt of costs. Only on that basis the learned Judge has passed the order which expressly refers to the production of the receipt and the recording of the same by Court.

(3.) The present application for review is filed on the ground that the amount of costs was not paid as directed by the Court and a wrong representation was made before the Court by counsel on 22-11-1993. It is also stated that on that date the plaintiff/first respondent in the revision petition was not alive and counsel for the respondent in the civil revision petition could not have represented him.