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Judgment
Gautam Kumar Choudhary, J
This petition has been filed under Order XLVII Rule 1 read with Section 114 of the Code of Civil Procedure to review the judgment passed by this Court in S.A. No. 333 of 2017 on 24.06.2024.
It is submitted by the learned counsel on behalf of the review petitioner that the impugned judgment suffers from error apparent on the face of record. It is further submitted that the suit property was settled through registered kabuliyat on 12.05.1931 in favour of Amrendra Nath Mishra and in the year 1986, the said Amrendra Nath Mishra suffered from mental illness and was admitted in mental asylum and defendant no. 1 taking undue advantage got a gift deed executed in his favour on 18.04.1988 which was signed by both wives of Amrendra Nath Mishra and on this plea, the plaintiff had filed the suit to declare the registered deed of gift to be null and void.
Both learned Trial Court as well as the first Appellate Court dismissed the suit by recording concurrent finding of fact which was affirmed by this Court in second appeal.
I do not find any fresh ground to review the judgment and decree passed by this Court in S.A. No. 333 of 2017.
Accordingly, the instant Civil Review stands dismissed.