Mahendra Dayal, J. - (1.) The review -applicant by means of this review petition has sought review of the judgment and order dated 28.10.2014 passed by this Court in Second Appeal No. 236 of 2014.
(2.) I have heard Shri Ratnesh Chandra, learned counsel for the review -applicant (respondent in second appeal) and Shri Amol Kumar, learned counsel for the opposite parties (appellants in the second appeal) and have perused the record.
(3.) It has been contended by the learned counsel for the review -applicant that against the order passed by Additional District Judge, Court No. 1, Faizabad in Civil Appeal No. 34/2007 on 27.02.2014, the opposite parties had filed second appeal before this Court. The opposite parties had filed a suit for permanent injunction with regard to the property bearing Municipal No. 10/2/25, situated in Mohalla Ramkot, Ayodhya, District Faizabad. The review -applicant was the defendant No. 2 in the said suit and he had filed a counter claim along with his written statement. The learned trial court by the judgment and order dated 26.05.2007 dismissed the suit filed by the opposite parties and decreed the counter claim filed by the review -applicant. The deed executed in favour of the opposite party No. 2 - Ram Swaroop Das, dated 09.02.1999 was cancelled and the review -applicant Kanhaiya Das was declared as Mahant and Sarbarahkar of Thakur Ramjanki Mandir.;