UNION OF INDIA Vs. ROSHAN LAL

JUDGEMENT

(1.) UNION of India and its authorities have filed this revision petition under Article 227 of the Constitution of India impugning order dated 15.05.2013 (Annexure P-6) passed by the Executing Court.

(2.) SUIT filed by respondents/plaintiffs was decreed by the Civil Court, vide judgment and decree dated 13.01.2009. Appeal preferred against the said judgment and decree by defendants (petitioners) was dismissed by Armed Forces Tribunal (AFT), Chandigarh, vide judgment dated 24.11.2010 (Annexure P-1). Application for review of the said judgment, filed by the petitioners, was dismissed by AFT, vide order dated 11.04.2011 (Annexure P-2).

(3.) I have heard counsel for the petitioners and perused the case file. Learned counsel for the petitioners vehemently contended that order (Annexure P-1) passed by AFT is without jurisdiction. It was also submitted that order (Annexure P-2) passed by AFT rejecting the review application is non-speaking and unreasoned order.