GURUPAL SINGH Vs. GOVARDHAN DAS

JUDGEMENT

(1.) This review petition seeks review of the final order dated 19.6.2013 whereby S.A. No. 450/11 had been dismissed on merits.

(2.) Learned counsel for the review petitioner raises solitary ground that an application under Order 41 Rules 27 CPC in S.A. No. 450/11 was not considered much less decided while finally deciding S.A. No. 450/11 and by relying on the decision of the and it is contended that error which has crept in on account of non -consideration of the application under Order 41 Rule 27 CPC is palpable and apparent on the face of the record rendering the final order dated 19.6. 2013 passed in S.A. No. 450/11 amenable to review.

(3.) Scrutiny of the order under review discloses that I.A. No. 4166/12 an application under Order 41 Rule 27 was filed on 21.9.2012 for production of additional documentary evidence before this Court in S.A. No. 450/11 in shape of registration certificate of establishment dated 19.11.1977 in original and money order receipts, five in umber in original, which was not considered much less decided.