LOCHAN DASS Vs. DEEPA

JUDGEMENT

(1.) The present application under Section 114 CPC has been filed for review of the order dated 04.11.2020 passed by this Court, vide which the above-captioned civil revision was dismissed as not maintainable.

(2.) Learned counsel for the applicant has contended that the civil revision dismissed by this Court as not maintainable, was filed under Article 227 of the Constitution, whereas the judgment in Pritam Singh and another Vs. Sunder Lal and others,1990 98 PunLR 1991, referred to in the dismissal order, was passed in a petition filed under Section 115 CPC. It is further contended that as the powers enjoined with this Court under Article 227 of the Constitution are wide, the judgment in Pritam Singh's case (supra), will have no applicability in the case in hand. Rather, he relies upon the judgments of the Coordinate Benches of this Court, in Brijlal Vs. Sajjan Singh and others,2019 3 RCR(Civ) 845; CR No.235-2015, titled as Banarsi Das Vs. Sardha Ram and others, decided on 14.09.2015; CR1 of 3 6504-2018 titled as Raj Kumar Vs. Tarlok Singh and others, decided on 18.01.2019 and CR-935-2018 titled as Tejbir and others Vs. Deep Chand, decided on 29.05.2019.

(3.) After hearing the learned counsel for the applicant, I find the present applicant bereft of merit and thus, the same is liable to be dismissed.