KARTAR SINGH Vs. KALYAN SINGH

JUDGEMENT

(1.) The present review petition, under Order 47, Rule 1 of the Code of Civil Procedure has been maintained by the petitioner for review of judgment dated 20.06.2019, passed by this Court in RSA No. 226 of 2016.

(2.) Mr. K.D. Sood, learned Senior Counsel appearing on behalf of the petitioner has argued that this Court has failed to take into consideration the fact that the learned lower Appellate Court has not taken into consideration the findings with respect to wajib-ul-arz nor this Court has taken these facts into consideration, so the impugned judgment be reviewed and set aside, as the same is against the settled law.

(3.) On the other hand, Sh. Kalyan Singh, has argued that this Court has taken into consideration the each and every aspect of the matter, as such, no ground for review is made out and the present petition deserves dismissal.