KAILASH CHANDRA Vs. SURESH CHANDRA AND ANOTHER

JUDGEMENT

(1.) Vide present petition, review of judgment dated 22.03.2013 in First Appeal No.247/2004 is being sought.

(2.) The appeal, under Section 96 of the Code of Civil Procedure, 1908, was directed against the judgment and decree dated 26.08.2004 in Civil Suit No.12-A/2001.

(3.) The First Appellate Court, taking into consideration that the property in question being a Joint Hindu Undivided Property belonging to the respondent Suresh Chandra and his brother Ashok Kumar and Ashok Kumar being not party to the agreement for sale, faulted with the trial court's findings and reversed the impugned judgment in the following terms: