MST. HALEEMA Vs. DILSHADA

JUDGEMENT

(1.) Through the medium of instant review petition, the petitioners are seeking review of judgment dtd. 23/12/2022 passed by this Court whereby Civil First Appeal filed by the petitioners against the judgment and decree passed by the learned Additional District Judge, Srinagar, has been dismissed.

(2.) It has been contended in the review petition that while passing the judgment under review, this Court has not considered the statement of Notary Public, Mr. Abdul Hameed Dar, who, according to the petitioners, has not confirmed the contents of the document which was subject matter of appeal. It has been also contended that this Court has not properly appreciated the statement of defendant No.1. It is also contended that the document of oral gift has not been proved and this Court has not taken into consideration this aspect of the matter. It is further contended that the document of oral gift has not been properly interpreted nor the evidence on record has been properly appreciated by this Court. It has also been contended that issue No.4 has not been properly framed by the trial court and it has escaped the notice of this Court also while deciding the appeal.

(3.) Heard and considered.