GAURAN DEVI Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS is a review petition by the defendants under Order 47 Rule 1 read with Section 114, Civil Procedure Code, seeking review of the order dated October 13, 1999 passed by this Court in Civil Revision No. 1694 of 1998.

(2.) THE defendants had, in the aforesaid revision petition, challenged the orders of the trial Court and the appellate Court whereby the plaintiffs' application for temporary injunction under Order 39 Rules 1 and 2 had been allowed. This Court vide order dated October 13, 1999 did not find any merit in the revision petition and dismissed the same.

(3.) ON a consideration of the matter, it is found that this Court has considered all the aspects of the matter while deciding the revision petition. No mistake has been pointed out in the order. This Court would not, in a review petition, re-examine the matter afresh. The evidence adduced by both the parties before the trial Court has been considered so as to see if there was a prima facie case in favour of the plaintiffs. It was also noticed that that the Jamabandies for the years 1976-77, 1981-82, 1986-87 and 1991-92 showed the plaintiffs to be in possession of the land. Mutation was also sanctioned in their favour.