Madras High Court
S.O. Krishna Aiyar vs S.V. Narayanan Alias S.V. Doraiswami ... on 21 September, 1950
Equivalent citations: AIR1951MAD660, (1951)IMLJ187, AIR 1951 MADRAS 660
ORDER Balakrishna Ayyar, J.
1. 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 Order 47 (1) is intended. This petn is allowed with costs and the proceedings of the Ct below under the power of review which it supposed it had are set aside.