- (1.) THE petitioners have filed the present review petition seeking review of judgment dtd.31.5.2012 rendered in first appeal dismissing the appeal of the defendants against the decree of eviction eviction on the grounds stated therein.
(2.) THE learned counsel for the petitioners � appellants have filed brief synopsys in support of his review petition. Considering the submissions in brief synopsys and of learned counsel for the petitioners that the plaintiff did not have possession of premises for running hotel, this Court does not find any ground to recall or review the judgment dtd.31.5.2012. The arguments raised by the parties have been noticed and the judgments cited by the parties have been taken into account and novelty of argument cannot be a ground to recall or review of the judgment. This Court does not find any force in the present review petition. Consequently, the same is dismissed. No order as to costs. A copy of this order be sent to the trial Court as well as opposite party forthwith.;