FAREED JEHAN BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein instituted O.S. No.27 of 1980 on the file of the Court of the Additional Chief Judge, City Civil Court at Hyderabad seeking a declaration that she is the owner of the suit schedule property and for the relief of possession. The matter was contested by the defendant therein denying the allegations. After full length trial, the trial Court on the basis of oral and documentary evidence, decreed the suit to the extent of declaration sought by the plaintiff, however dismissed the suit as far as the relief of possession is concerned, by judgment dated 31-8-1992. As against the judgment and decree dated 31-8-1992 made by the trial Court, the petitioner-plaintiff carried the matter before this Court by way of C.C.C.A. No.4 of 1984. The said C.C.C.A.No.4 of 1984 finally fell for consideration before a Division Bench of this Court consisting of Justice G. Radhakrishna Rao and myself (Dr. MBN, J.). After hearing the parties at length, the appeal in C.C.C.A. No.4 of 1984 was dismissed by the Division Bench by judgment dated 30-7-1992.

(2.) As against the dismissal of the appeal by the Division Bench as indicated above by judgment dated 30-7-1992, the present Review C.M.P. is filed under Order 47 Rule 1 read with Sec.114 of CPC seeking to review the judgment dated 30-7-1992 rendered by the Division Bench on the following grounds:

(3.) Before adverting to the contentions raised now in the Review C.M.P., I think it is appropriate to record certain aspects of this litigation.