RAN VIJAY KUMAR Vs. SANJAY KUMAR

JUDGEMENT

(1.) This review application has been filed under Order XLVII, Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as "C.P.C.") against the judgment dtd. 2/8/2022 passed by this Court in Second Appeal No.17 of 2015 (hereinafter referred to as "impugned judgment") which was dismissed on the ground that no substantial question of law arose for consideration in the second appeal filed by the appellants.

(2.) Heard learned counsel for the petitioners.

(3.) The learned Trial Court dismissed the suit bearing Title Partition Suit No.94 of 1984 on contest filed by plaintiffs vide judgment dtd. 30/8/1996 and decree dtd. 18/9/1996. The learned First Appellate Court vide judgment dtd. 1/11/2014 also dismissed the appeal on contest bearing Title appeal No.76 of 1996 filed by the appellant nos.1 to 5/ plaintiffs in which appellant nos.6 to 9, who were defendant nos. 9 to 12 in the learned Trial Court and respondent nos. 7 to 10 in the appeal, were transposed in the said appeal on their prayer that appellant nos. 1 to 5 have their interest to contest the appeal.