RATANSINGH Vs. TARABAI

JUDGEMENT

(1.) This revision petition is directed against the order dated 23-1-90 passed by the Addl. Judge to the Court of District Judge, Indore in Review Case No. 6 of 1989.

(2.) The facts leading to this revision, in short, are that the present petitioner had filed a revision petition before the lower revisional court aggrieved against the order of Sixth Civil Judge, Class II, Indore passed in C.S. No. 85-A of 1983. That revision petition was registered as C.R. No. 28 of 1989. After hearing both the parties, vide its order dated 26-7-89 the revision petition was dismissed. Against the aforesaid order a review petition was filed by the petitioner which was dismissed by the impugned order. Hence this revision.

(3.) The learned Counsel for the applicant Shri Garg argues that the order passed in the review application is against the law, therefore, it should be quashed.