S.O Krishna Aiyar v. S.V Narayanan Alias S.V Doraiswami And Others

What the learned Judge has really done is to write a second judgment reversing his first because on fuller argument and further consideration he thought that the view he had first taken was wrong. This is clearly not a purpose for which O. 47(1) is intended. This petition is allowed with costs and the proceedings of the Court below under the power of review which it supposed it had are set aside.

N.R.R