SURESH CHANDRA AGRAWAL Vs. TEJ SINGH THAKUR

JUDGEMENT

(1.) This review petition has been filed assailing the order dated 09.04.2012 passed in Second Appeal No. 732/2007 whereby this Court dismissed the second appeal in limine after considering the arguments of counsel of the rival parties on the question of admission.

(2.) The learned counsel of the petitioners has contended that this Court while passing the impugned order has committed an error apparent on the face of the record thereby rendering the order under review amenable to review jurisdiction under order 47 rule 1 C.P.C.

(3.) After hearing the learned counsel for the petitioners this Court is of the considered view that the mistake being pointed out in the order under review may have rendered the order erroneous but not palpably erroneous to enable this Court to invoke its review jurisdiction under order 47 rule 1 C.P.C., as no error apparent on the face of the record appears to exist.