RAMAPPA DAREPPA Vs. BHARMA RAMA

JUDGEMENT

(1.) This is an application to the High Court under Section 622 of the Code of Civil Procedure.

(2.) The petitioners complaint is that the lower Court has wrongly rejected an application made by them for a review of judgment under Section 623 of the Code of Civil Procedure.

(3.) The ground on which the lower Court rejected that application, was that an appeal had been preferred.