KALYAN SINGH Vs. ALLAH DIYA

JUDGEMENT

(1.) A preliminary objection has been taken to the hearing of this application that no application for review is allowable where the decree was given in an appeal under Section 10 of the Letters Patent. It was so held in the case of Hafiz Muhammad Mohsin v. Sheo Prasad 1 A.L.J. 509. This decision is binding on us. We accordingly reject the application with costs.