KAPADAM SANGALAPPA Vs. KAMATAM SANGALAPPA

JUDGEMENT

(1.) This review petition is laid by the respondents 1 to 6 in C.R.P.No.5224 of 2005 assailing the order dated 06-01-2012. The petitioners in the revision are the respondents 1 to 3 herein.

(2.) Lord Sangalappa is a Deity to the people belonging to Koraba Community.

(3.) Sri T.Bali Reddy, learned Senior Counsel appearing for Kapadam family of Gangulakunta, exhaustively dealt with the various parts of the order and contended that there is every need for review. On the other hand, Sri K.G.Krishna Murthy, learned Additional Advocate General appearing for Kamatam family of Yerrayapalli, contended that the petition is beyond the scope of review and that the application is not maintainable. More or less, the only contention of the learned Additional Advocate General is that the present review is not maintainable under Section 114 read with Order XLVII, Rule 1 C.P.C. He dealt with exhaustive case law which needs to be examined before considering the arguments of Sri T.Bali Reddy, learned Senior Counsel appearing for Kapadam family. It is to be examined whether the contentions raised by the learned Senior Counsel for the review of the impugned order are sustainable or not, in the light of the case law.