MANJU MAMIK Vs. HARJEET KAUR

JUDGEMENT

(1.) These petitions for review under Order 47, Rule 1 read with Section 151 of the Code of Civil Procedure, 1908 (in short, 'CPC') have been filed by the petitioners, Smt. Manju Mamik, Sh. Karan Mamik and Smt. Reema Singh, who were the appellants before this court in RSA No.460 of 2010, Smt. Manju Mamik and others vs. Smt. Harjeet Kaur and others and RSA No.461 of 2010, Smt. Manju Mamik vs. Sh. Prithvi Jit Singh and others, decided by this court by a common judgment dated 25.4.2013. For the sake of convenience, it shall be appropriate to mention that the petitioners were defendants No.1 to 3 in the learned trial court.

(2.) It shall be appropriate to state at the very outset that in addition to Order 47, Rule 1 read with Section 151 CPC, the petitioners have also pressed into service Section 114 CPC at the time of hearing arguments in the review petitions.

(3.) I have heard the learned counsel for the parties and gone through the records.