AIR 2013 SUPREME COURT 3301 ::2013 AIR SCW 4944 ::AIR 2013 SC( Cri) 2039 ::2013 (5) ABR 1267 ::(2014) 1 DLT(CRL) 190 ::(2013) 4 CurCriR 440 ::2013 (8) SCC 320 ::(2013) 4 RecCivR 75 ::(2013) 10 Scale 113 ::AIR 2013 SC (Civ) 2473 ::(2013) 3 ChandCriC 9 ::(2014) 1 ICC 152

Supreme Court Of India

Hon'ble Judge(s): P. Sathasivam, Dipak Misra , JJ

(A) Constitution of India , Art.137, Art.145— Civil P.C. (5 of 1908) , O.47 R.1— Review - Scope - Power of review is to correct mistake - Not for substitution of view - Grounds for review dilineated. The jurisdiction and scope of review is not that of an appeal and it can be entertained only if there is an error apparent on the face of the record. An error which is not self-evident and has to be detected by a process of reasoning can hardly be said to be an error apparent on the face of the record justifying the Court to exercise its power of review. A review is by no means an appeal in disguise whereby an erroneous decision is re-heard and corrected, but lies only for patent error. Error contemplated under the rule must be such which is apparent on the face of the record and not an error which has to be fished out and searched. It must be an error of inadvertence. The power of review can be exercised for correction of a mistake but not to substitute a view. The mere @page-SC3302 possibility of two views on the subject is not a ground for review. Review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of Order XLVII, Rule 1 of CPC. In view jurisdiction, mere disagreement with the view of the judgment cannot be the ground for invoking the same. As long as the point is already dealt w....