Ajmal vs Rasha
2021 Latest Caselaw 1913 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

              THE HONOURABLE MR. JUSTICE ASHOK MENON

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

            RP.No.720 OF 2019 IN Mat.Appeal. 902/2009

AGAINST THE ORDER/JUDGMENT IN Mat.Appeal 902/2009 OF HIGH COURT OF
                              KERALA


REVIEW PETITIONER/APPELLANT:

             AJMAL,
             AGED 38 YEARS
             SON OF MOIDEEN MASTER, EDALODI HOUSE, COURT GATE,
             MANJERI, MALAPPURAM.

             BY ADVS.
             SRI.C.KHALID
             SRI.T.P.SAJID
             SRI.P.B.KRISHNAN

RESPONDENT/RESPONDENT:

      1      RASHA,AGED 28 YEARS
             DAUGHTER OF SAYEED ABUSSALAM, KOLLATHODI HOUSE,
             AMBALAPPADI, PUTHALAM, ARECODE P.O., MALAPPURAM
             DISTRICT- 676639.

      2      ADDLR2.VILLAGE OFFICER,
             NARUKARA, ERNAD, MANJERI 676121
             (IMPLEADED AS ADDL.R2.SUO MOTU, AS PER ORDER DATED
             20.04.2010 IN I.A.1069/2010).


             SRI. A. J. VARGHESE-SR. G.P. FOR ADDL.R2
             SRI. K. PRAVEEN KUMAR FOR R1

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION            ON
18.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.720/2019 in
Mat.Appeal.No.902/2009
                                     2




                                   ORDER

Dated this the 18th day of January 2021

Shaffique, J

This review petition had been filed inter alia contending that

there are errors apparent on the face of record. Having heard the

learned Senior Counsel appearing on behalf of the petitioner, we do

not think that there is any error apparent on the face of record. All

contentions urged by the parties have been duly considered and the

judgment was delivered. The grounds raised in the review petition is

virtually for a re-hearing of the matter, which is not contemplated.

Under such circumstances, we are not satisfied that any grounds

are made out for review the judgment. The review petition is

dismissed.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

                                             ASHOK MENON
kp               True copy                       JUDGE
                   P.A. To Judge