JUGTO BAI Vs. KASHMIR SINGH

JUDGEMENT

(1.) Parties through their counsel. The review petitioner, before this Court, has filed the present review petition being aggrieved by the judgment dated 29/1/2015 passed in Second Appeal No. 344 / 2005.

(2.) Learned cousnel for the petitioners submitted that the judgment under review delivered is erroneous and placed heavy reliance on paragraphs 88, 89 and 90 of the judgment delivered in the case of Board of Control for Cricket, India and another Vs. Netaji Cricket Club and others reported in AIR 2005 SC 592.

(3.) This Court has carefully gone through the aforesaid judgment. Present case is not a case where there is an error apparent on the face of record. In the present case, learned Single Judge has arrived at a conclusion that no case is made out in respect of concurrent finding of facts and has dismissed the second appeal. Now, the review petition has been filed for review of the judgment dated 29/1/2015 passed in Second Appeal No. 344 / 2005.