AIR 1960 PUNJAB 43

Punjab High Court

Hon'ble Judge(s): I. D. Dua , J

(A) Civil P.C. (5 of 1908) , O.47 R.1— Decision wrong on merits - No ground for review of decree made on appeal. A Court hearing an application for a review of a decree made on appeal has no power to order a review upon the ground that the decision was wrong on the merits. AIR 1922 PC 112, followed.(Para 2) Anno : AIR Com., C.P.C., O. 47 R. 1 N. 16b. (B) Hindu Law - Adoption - Authority given to wife to adopt - Authority has to be strictly construed.AIR 1930 PC 242, followed. (Para 3) (C) Civil P.C. (5 of 1908) , O.47 R.1— Review on ground of subsequent events - Passing of another decision. Once a case is decided, it is hardly permissible to review that decision on the mere ground that, subsequent to its date, another decision has been given, the ratio of which may induce the Court to change its previous view.(Para 4) Anno : AIR Com., C. P. C., O. 47 R. 1 N. 17. .....