VIKRAM SINGH Vs. FARID AHMAD

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This review petition has been filed for review of the order passed by this Court in Second Appeal No.199 of 2008 dtd. 12/10/2023, whereby the appeal filed by the defendant has been allowed and the decree of eviction on the ground of non-payment of rent and also on the ground of denial of title of the suit property of the respondents/plaintiffs by the appellant/defendant has been set aside.

(3.) The present petition has been filed on the ground that this Court has held that Ex.P/1 to P/12 cannot be relied upon for certain reasons, which have been assigned in para 23 of the order under review.