MANSA DEVI Vs. SURESH CHAND

JUDGEMENT

(1.) Surjit Singh, Judge (Oral) CMP(M) No.848/2010 Heard. Delay Condoned. Application stands disposed of. Civil Review No.102/2010 Heard and gone through the record.

(2.) By means of present petition, under Section 114 read with Order 47, Rules 1 and 2 CPC, review of judgment dated 23.2.2010 of this Court, passed in RSA No.39/2000, has been sought.

(3.) It is alleged that this Court, while deciding the case, did not go through compromise deed Ext. PW7/A, in its entirety, and that had it done so, findings of the two Courts below to the effect that there is no passage over Khasra Whether reporters of the local papers may be allowed to see the judgment? No.545/1, would not have been reversed and appeal not accepted.