THE MUSLIM JAMATH OF EACHAMPATTI Vs. RAHMATHULLA SHUTHARI

JUDGEMENT

(1.) Second Appeal was disposed of by me as per judgment dated 5 -8 -1997. I set aside the judgments of the Courts below, and allowed the Second Appeal. Learned Senior Counsel for Petitioner herein, Mr. T.R. Rajagopalan, has filed an affidavit stating that he was not heard in the matter fully and, therefore, he wants the judgment to be reconsidered. In the affidavit, it is further slated that even though he was prepared to argue the Appeal in full, he could not do so in view of certain questions put by Court, and since he honestly believed that the matter will be remanded for reconsideration.