BHUPESH JANARTHA Vs. RANVEER SINGH

JUDGEMENT

(1.) The present review petition, under Order 47, Rule 1, read with Section 114 of the Code of Civil Procedure has been maintained by the petitioner for review of judgment dated 26.06.2019, passed by this Court in CMPMO No. 412 of 2018.

(2.) The Hon ble Supreme Court in Kamlesh Verma vs. Mayawati and others, 2013 8 SCC 320, has stipulated the grounds when the review will be maintainable. The relevant extract of the judgment is as under:

(3.) Similarly, the Hon ble Supreme Court in Union of India vs. Namit Sharma, 2013 10 SCC 359 has held that, if a reasoning in the judgment under review is at variance with the clear and simple language in a statute, the judgment under review suffers from a manifest error of law and if an error is apparent on the face of the record, only then the Court can reverse or modify its decision.