R.R.YADAV, J. - (1.) INSTANT Review Petition has been filed for recalling and reviewing my order dated 29.1.97 passed in S.B. Civil Second Appeal No. 20 of 1989 dismissing the appeal summarily as it was found to be concluded by concurrent finding of facts recorded by both the courts -below and no substantial question of law was involved.
(2.) THE aforesaid second appeal was filed on behalf of the appellants by their counsel Mr. L.R. Mehta and Mr. Rajendra Mehta. The said appeal was argued by Mr. Rajendra Mehta, learned Counsel for the appellant and after hearing him, the appeal was dismissed summarily as stated above. Now, the appellant -petitioners have decided to change their counsel and instead of Mr. L.R. Mehta and Mr. Rajendra Mehta, they preferred to file the present review petition by engaging Mr. H.C. Jain and Mr. S.C. Maloo as their counsel.
(3.) IT is urged by Mr. H.C. Jain, learned Counsel for the appellant -petitioners that while I was dismissing the second appeal on the aforesaid ground that my own decision rendered in case of Chetan Dass v. Anushuiya reported in 1996(1) WLC 245 was not brought to my notice by their counsel engaged by the appellant -petitioners.;