DHARMALINGAM Vs. CHAKKRAVARTHI

JUDGEMENT

(1.) THE review application is filed against the judgment and decree dated 8. 8. 2003 passed in S. A. No. 1887 of 2002 by E. Padmanabhan, J.

(2.) THE petitioner is the appellant in S. A. No. 1887 of 2002. The above said second appeal was dismissed on 8. 8. 2003. However, aggrieved by the judgment and decree, which suffers from apparent error on the face of the record, the unsuccessful appellant, has come forward with the review application.

(3.) HEARD both sides.