SANTOSH KUMAR Vs. SHANTI BAI

JUDGEMENT

(1.) HAVING heard learned Counsel for the applicant and having perused record of the case, I find no merit in the application which seeks to review/ recall the order, dated 2-5-2003, passed by this Court in C. R. No. 938 of 2000.

(2.) IN my opinion, when I peruse the impugned order in the context of the challenge laid in the review application, I do not find any ground much less ground contemplated under Order 47 Rule 1 of CPC so as to recall the order. The only difference that I could notice in the matter is that original matter (Revision) was argued by one lawyer and review was argued by different lawyer.

(3.) THIS Court has taken into account those facts which were urged and dealt with the learned Trial Judge out of which revision arose and then rendered a finding on those issues which were actually urged by the applicant who was represented by a lawyer. It is a reasoned order and takes into account the issues urged and taken,