Venkatramana Bhat vs K.Usha
2021 Latest Caselaw 4754 Ker

Citation : 2021 Latest Caselaw 4754 Ker
Judgement Date : 9 February, 2021

Kerala High Court

Venkatramana Bhat vs K.Usha on 9 February, 2021

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                               &

              THE HONOURABLE MR.JUSTICE C.S.DIAS

TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

        RP.No.619 OF 2013 IN Mat.Appeal. 708/2011

 AGAINST THE ORDER/JUDGMENT IN Mat.Appeal 708/2011 DATED
           14-02-2013 OF HIGH COURT OF KERALA


REVIEW PETITIONER:

              VENKATRAMANA BHAT, AGED 52 YEARS,
              S/O.SHANKARANARAYANAN BHAT,CURRENTLY RESIDING
              AT DURGA NILAYA, P.O.ICHILAMPADY, EDANAD
              VILLAGE, KUMBALA VIA, KASARGOD DISTRICT.

              BY ADVS.
              SRI.K.SHAJ
              SRI.SAJJU.S

RESPONDENT:

              K.USHA, AGED 50 YEARS, W/O.VENKATRAMANA BHAT,
              D/O.LATE KRISHNA SHARMA, TEACHER, CURRENTLY
              RESIDING AT NEAR BSNL EXCHANGE, BADIADKA.P.O.,
              PERDALA, BADIADKA VILLAGE, KASARGOD DISTRICT,
              PIN-671 512.


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RP.No.619 OF 2013 IN Mat.Appeal. 708/2011

                                ..2..




                               ORDER

Dated this the 9th day of February 2021

A.Muhamed Mustaque, J

This review petition arises from the judgment of

this Court dated 14.02.2013 in Mat. Appeal No. 708 of

2011. In fact, without going into the merits of the

appeal, the Mat. Appeal No. 708 of 2011 was closed,

with liberty to revive the case.

Having adverted to the grounds urged in the

review petition, we are of the view that the review

petition can be allowed and the Mat. Appeal No. 708 of

2011 can be restored. Accordingly, the review

petition is allowed and the judgment dated 14.02.2013