KUMUD BHARGAVA Vs. SUDHIR BHARAGAV AND ORS.

JUDGEMENT

(1.) This is an application filed by the appellant seeking review of the judgment dated 10.07.2014 dismissing the appeal.

(2.) We have heard the review-applicant in person assisted by her husband Sri S. N. Bhargava.

(3.) First Appeal under Section 96 of the Code of Civil Procedure was filed by the appellant-plaintiff challenging the judgment and decree daed05.02.2012 passed by the II Additional Civil Judge (Senior Division), Kanpur dismissing the civil suit no. 1560 of 2010 under Order VII Rule 11 C. P. C. as barred by limitation. After lengthy arguments from both the side, first appeal was dismissed. The judgment of this Court was challenged by the appellant by filing special leave petition before the Hon'ble Apex Court through Special Leave to Appeal (C) No. 31685 of 2014 which was dismissed vide judgment and order dated 01.12.2014. After dismissal of the special leave petition by the Hon'ble Apex Court, the appellant has again approached this Court with instant review petition.