MARIAM-UN-NISSA BIBI Vs. BABU RAM

JUDGEMENT

(1.) This is an application for review of judgment. The judgment sought to be reviewed is a judgment passed on the 19 of May, 1922, dismissing under Order XLI, Rule 11, the appeal of one Mariam-un-nissa. The appeal was a second appeal.

(2.) The application made before us sets out that certain documentary evidence has been discovered since, which, if entertained, would prove that the plaintiff appellant, Mariam-un-nissa, had a good title to the property in dispute.

(3.) The application for review has been opposed on the ground that it is not competent to this Court to entertain such an application, and various authorities have been cited before us. We need only refer to an authority of our own Court in In the matter of the petition of Nand Kishore (1909) I.L.R. 32 All. 71.