S.D.ANAND, J. - (1.) THE orders in Regular Second Appeal No. 2351 of 1983 were pronounced on 18.08.2006. The records requisitioned from the Trial Court and the 1st Appellate Court have already been returned to the District Judge.
(2.) THE present application has been filed by the appellant for review of the judgment dated 18.08.2006. In the course thereof, the plea raised is that certain judgments cited at the time of arguments have not been taken into consideration. The other plea is that the date on which the property of Data Ram @ Datu reverted to his wife has been incorrectly recorded inasmuch as the mutation, on the basis of reversion of the property, had been entered on 28.05.1969 but sanctioned on 19.09.1969. The plea raised thereby is that the property would be deemed to have legally reverted to the wife of Data Ram on the date the mutation in the context was sanctioned.
(3.) IN so far as the first raised plea is concerned, it is factually incorrect. Whatever judicial pronouncements were cited by the parties were noticed and dealt with. That part of the plea shall stand negatived at the very outset.;