HARISING (DECD.) Vs. PRATEEK KUMAR AND OTHERS

JUDGEMENT

(1.) The Review Petition No.63/2017 has been filed against judgment dated 23/11/2016 passed in Second Appeal No.187/2011. It was a landlord tenant suit and the trial Court as well as the first appellate Court have passed a judgment and decree of eviction. In second appeal also the judgment and decree of eviction has been passed after hearing learned counsel for the parties.

(2.) Various grounds have been raised in the present review petition, however, there is no error apparent on the face of the record warranting review. Besides this review is also bared by limitation and IA.No.617/2017 has been filed.

(3.) This Court does not find any reason to condone the delay and hence, application for condonation of delay is rejected. Otherwise on merit also, no case for reviewing the judgment and decree passed in second appeal is made out.