BARFI RAM Vs. SUNIL KUMAR AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS petition has been filed for reviewing the judgment, dated 25.5.2010, of this Court, by which appeal of the petitioner had been dismissed.

(3.) IN the review petition it is stated that the mortgage, which had been created in favour of Munshi Ram, was not in respect of the suit land, but some other land and that this fact escaped the notice of the appellant -defendant, when written statement was filed and that this fact came to his notice only after the decision of this Court, in the Regular Second Appeal.