JITU Vs. GEETADEVI AND ORS.

JUDGEMENT

(1.) THE present review petition has been filed for reviewing the order dated 12 -03 -2015 passed in Writ Petition No. 5672/2014 (Jitu Vs. Geetadevi and others).

(2.) IN the Civil Suit which was the subject matter of the dispute an application for impleadment was allowed in order to avoid multiplicity of judicial proceedings and this court has affirmed the order passed by the learned Civil Judge dated 21 -06 -2014. There is no error apparent on the face of the record. The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., reported in : (2006) 4 SCC 78 in paragraph 13 and 20 has held as under : -

(3.) IN the aforesaid case, the Apex Court has held that rehearing of case can be done on account of some mistake or an error apparent on the face of the record or for any other sufficient reason. In the present case, there is no error apparent on the face of the record and the petitioner infact under the guise of review is challenging the order passed by this Court, which is under review. Similarly the Apex Court in the case of State of West Bengal and Ors. Vs. Kamal Sengupta and Anr., reported in : (2008) 8 SCC 612 in paragraphs 21, 22 and 35 has held as under : -