M G VENKATESAN Vs. KAMACHI

JUDGEMENT

(1.) THE review application has been filed praying that this Court may be pleased to review the judgment and decree passed by this Court, on 12.7.2002, in the second appeal S.A.No.751 of 1990.

(2.) THE applicant had filed the review application on the various grounds as stated therein. It has been stated that while this Court had observed in paragraph 12 of the judgment that it is of the view that the lane has been commonly used by both the parties without causing detriment to the interest of the others, in the concluding paragraph of the judgment, it has been stated that the plaintiff is entitled to get the relief of declaration, declaring that the 4 feet lane belongs to the petitioner, exclusively.

(3.) THE learned counsel appearing for the applicant had submitted that the judgment and decree of this Court, dated 12.7.2002, made in S.A.No.751 of 1990, needs a review as there are errors apparent on the face of the record as contemplated under Order 47 of the Civil Procedure Code, 1908.