Section 448(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)The review application may be filed in the very same court which passed the order, within 30 days from the date on which the party has secured the document, or acquired knowledge of the fact which is the basis for the review, on the following grounds:-(a)When a decision is based on a false document or judicial act and this issue was not considered in the proceeding when the decision was given;(b)When a new document is produced, which was not in the possession or power of the party or the party did not know about the existence and such document is itself sufficient to cancel the evidence on which the decision is based;(c)When the admission, withdrawal or compromise on which the judgment is based, is revoked or there is a valid ground for revoking the same;(d)When the admission, withdrawal or compromise is null, due to lack of mandate or insufficiency of powers of the attorney, unless the order homologating or ratifying the partition has already been personally served on the principal;(e)When the inventory proceeded by default and the party was not served with summon or the summon is null;(f)When the judgment is contrary to another judgment which constitutes res judicata and the party proves that he had no knowledge of the judgment during the pendency of the proceeding.
