P.C. Jain, J. - (1.) The plaintiffs-petitioners have filed this petition under section 115 CPC against the order dated 26.2.1996 passed by learned District Judge, Hanumangarh in Civil Misc. Cases Nos. 243 of 1991, 97 of 1993 and 48 of 1996, Sahib Ram & Anr. v. Balram & Ors. , by which the learned District Judge dismissed the review application filed by the petitioner plaintiff u/O. 47 R. 1 CPC.
(2.) The brief facts relevant for the disposal of this petition are that the petitioners filed a civil suit against the respondents for specific performance, possession and recovery of Rs. 90,000/-. The learned District Judge disposed of the suit by his judgment dated 22.10.1991. He only passed a decree for Rs. 50,000/-. Rest of the reliefs were rejected.
(3.) Aggrieved by the above judgment and decree, the plaintiffs preferred a review petition before the learned Addl. Distt. Judge, which was dismissed by the impugned order dated 26.2.1996. The learned Addl. Distt. Judge held that the plaintiffs could state the grounds on which the review petition was sought. The review application was also found to be barred by time.;