P.K.Prakash vs V.Thankaraj
2021 Latest Caselaw 11079 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                RP.No.238 OF 2021 IN RSA. 478/2008

     AGAINST THE JUDGMENT AND DECREE DATED 11.03.2020 IN RSA
             478/2008(F) OF THE HIGH COURT OF KERALA

AGAINST THE JUDGMENT AND DECREE DATED 24.11.2007 IN AS 239/2006 OF
              VI ADDITIONAL DISTRICT COURT, ERNAKULAM

AGAINST THE JUDGMENT AND DECREE DATED 06.02.2006 IN OS 898/2003 OF
                PRINCIPAL MUNSIFF COURT, ERNAKULAM



REVIEW PETITIONER/APPELLANT:

             P.K.PRAKASH
             S/O. LATE KARUNAKARAN,
             RESIDING AT PULIMOOTTIL, 71,
             GIRI NAGAR,KADAVANTHRA, KOCHI.

             BY ADV. SRI.B.KRISHNA MANI


RESPONDENT/RESPONDENT:

             V.THANKARAJ
             S/O.VELAYUDHAN,
             RESIDING AT ALPHIA BHAVAN,
             MANCHERIL LANE, EROOR NORTH,
             TRIPUNITHURA, ERNAKULAM.


     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 07.04.2021,
ALONG WITH RP.245/2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
      RP.238/2021 in RSA 478/2008 &
     RP.245/2021 in RSA 185/2009

                                     2


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MR. JUSTICE P.SOMARAJAN

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

               RP.No.245 OF 2021 IN RSA. 185/2009

AGAINST THE JUDGMENT AND DECREE DATED 11.03.2020 IN RSA 185/2009
                  OF THE HIGH COURT OF KERALA

AGAINST THE JUDGMENT AND DECREE DATED 24.11.2007 IN AS 238/2006
           OF VI ADDITIONAL DISTRICT COURT, ERNAKULAM

AGAINST THE JUDGMENT AND DECREE DATED 06.02.2006 IN OS 713/2003
             OF PRINCIPAL MUNSIFF COURT, ERNAKULAM


REVIEW PETITIONER/RESPONDENT:

             P.K.PRAKASH
             S/O. LATE KARUNAKARAN, RESIDING AT PULIMOOTTIL, 71,
             GIRI NAGAR, KADAVANTHRA, KOCHI.

             BY ADV. SRI.B.KRISHNA MANI


RESPONDENT/APPELLANT

             V.THANKARAJ
             S/O. VELAYUDHAN, RESIDING AT ALPHIA BHAVAN,
             MANCHERIL LANE, EROOR NORTH, TRIPUNITHURA,
             ERNAKULAM.


     THIS  REVIEW   PETITION HAVING  BEEN   FINALLY HEARD  ON
07.04.2021, ALONG WITH RP.238/2021, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 RP.238/2021 in RSA 478/2008 &
RP.245/2021 in RSA 185/2009

                                3




                          ORDER

This Court accepted Ext.C2(a) plan based on

the respective documents of title of the

parties including Ext.B1 sale deed of the year

2003, Ext.A8 of the year 1981, Ext.A9 of the

year 1987 and also the mother document Ext.A6

partition deed. Nothing was brought to the

notice of this Court so as to have a review of

the judgment. Hence, the review petitions are

dismissed.

Sd/-

P.SOMARAJAN JUDGE SPV

//TRUE COPY//

PA TO JUDGE