Veena Chaudhary And Others vs Birwati Chaudhary And Others
2022 Latest Caselaw 10566 P&H

   142 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 RA-RS-37-2022
                                                       in
                                                 RSA-1012-2019
                                                 Date of decision: 06.09.2022

Smt. Veena Chaudhary and others                          ....Appellants
            Versus
Mrs. Birwati Chaudhary and another
                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. V.K.Jindal, Sr. Advocate with Mr. Akshay Jindal, Advocate for the review applicants

ANIL KSHETARPAL, J (Oral)

Through this review application, review of detailed

judgment and decree dated 04.07.2022 passed in RSA-799-2019, RSA-

1012-2019 and CR-406-2020 has been sought.

Learned counsel representing the review applicants while

referring to the statement of Mr. Pardeep submits that an amount of

Rs.5,00,000/- was paid by him to Sh.J.S.Luthra, without any reference to

Rs.25000/- which was paid by his father late Sh. Prem Singh Luthra.

This Court has relied upon the statement of Sh.J.S.Luthra,

the owner of the property. He admits receipt of the entire sale

consideration from late Sh.Prem Singh. The statement of his son has to

be read in that context. Hence, no ground to review is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

06.09.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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