CHANDRA BHAN MAJOR Vs. ADITYA PRAKASH

JUDGEMENT

(1.) Heard Sri Avadhesh Kumar, learned counsel for the review petitioner and Sri Chandra Bhooshan, learned counsel for opposite parties/respondents.

(2.) This review petition has been filed by the defendant appellants for review of the judgment and decree dtd. 14/8/2003 passed by this Court in Second Appeal no. 224 of 1986 in Re: Chandra Bhan and others versus Aditya Prakash and others, by which the defendant-appellants' appeal was dismissed.

(3.) The review was admitted and the execution of the decree was stayed till the next date of listing, vide order dtd. 2/11/2006.