BADAN KANWAR Vs. BHEEM SINGH

JUDGEMENT

(1.) The present review petition has been preferred against the judgment dtd. 28/8/2017 passed in S.B. Civil Second Appeal No.169/2013 whereby the second appeal as preferred by the plaintiff-Badan Kanwar has been dismissed.

(2.) It is an admitted fact that against the judgment dtd. 28/8/2017, an SLP was preferred by the plaintiff-appellant before the Hon'ble Apex Court which was disposed of on 9/1/2020. The order of the Hon'ble Apex Court dtd. 9/1/2020 has been placed on record today by learned counsel for the petitioner which reads as under:

(3.) Therefore, the present review petition has been pursued by learned counsel for the petitioner with the submission that as the Hon'ble Apex Court did not go into the merits of the impugned judgment, the grounds as raised in the review petition can be considered by this Court.