SURESH ALIAS GOPAL Vs. SHUBH LAXMI GRIH NIRMAN

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed this present review petition being aggrieved by the judgment dated 15/2/2018 passed in First Appeal No. 81/1999 (Shubh Laxmi Grih Nirman v. Suresh @ Gopal).

(3.) Learned counsel for the petitioner has argued before this Court that the findings given by this Court in respect of possession are perverse findings.