O.Ranjini vs Kakkamani Kalliyani (Died)
2021 Latest Caselaw 3119 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                RP.No.821 OF 2020 IN   R.C.Rev. 332/2014

      AGAINST THE ORDER IN R.C.Rev.332/2014 DATED 05.06.2017
                                 -----


REVIEW PETITIONER/S:

                O.RANJINI, AGED 66 YEARS,
                D/O. LATE O. KARUNAKARAN,
                NELLERI HOUSE,
                NEAR KAVITHA, KANNUR-1.


RESPONDENT/S:

      1         KAKKAMANI KALLIYANI (DIED)
                (RECORDED)

                (RESPONDENT 2 TO 7 IN THE PARTY ARRAY ARE RECORDED AS
                THE LEGAL HEIRS OF DECEASED FIRST RESPONDENT VIDE
                ORDER DATED 12/02/2015 IN RCR)

      2         YESODA, D/O.LATE KALLINGAL KUNJIRAMAN.

      3         SMT.LEELA, D/O. LATE KALLINGAL KUNJIRAMAN.

      4         SRI.VIJAYAN, D/O.LATE KALLINGAL KUNJIRAMAN.

      5         SRI.RAMDAS, S/O.LATE KALLINGAL KUNJIRAMAN.

      6         SRI.SAJIKUMAR, S/O.LATE KALLINGAL KUNJIRAMAN.

      7         SMT.SOBHANA, D/O.LATE KALLINGAL KUNJIRAMAN.


THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 28.01.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.821/2020                 2




                              ORDER

Dated this the 28th day of January 2021

A.Muhamed Mustaque, J.

The review petitioner appears as a party-in-

person. She was absent on the last posting. Today

also she is absent.

We perused the records. We find no error

apparent to review the judgment. Accordingly, the

review petition is dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE SSLC LEAVING CERTIFICATE (NOT QUALIFIED).

ANNEXURE 2 TRUE COPY OF THE COOLIE CHEET DATED 06/05/2014 WITH TRANSLATION.

ANNEXURE 3 TRUE COPY OF THE CONSENT LETTER DATED 18/09/1993 WITH TRANSLATION.

ANNEXURE 4 TRUE COPY OF THE RETURNED APPLICATION FOR SENT BY R1 AND 2 ON 29/09/93.

ANNEXURE 5 TRUE COPY OF THE WAGE SLIP OF R1 ISSUED IN 1977.

ANNEXURE 6 TRUE COPY OF THE ORDER IN OP 1032/94 ISSUED BY DISTRICT FORUM, KANNUR.

ANNEXURE 7 TRUE COPY OF THE JUDGMENT IN OP 226/2006 ISSUED BY DISTRICT FORUM, KANNUR.

ANNEXURE 8 TRUE COPY OF THE JUDGMENT IN CC 13/2008 ISSUED BY THE STATE COMMISSION, THIRUVANANTHAPURAM.

ANNEXURE 9 TRUE COPY OF THE CHEQUE ISSUED BY O C PREMARAJAN AS PROPRIETOR.

ANNEXURE 10 TRUE COPY OF THE FORGED ASSESSMENT ORDER UPTO 1997 BY THE ADVOCATE COMMISSIONER IN OS 66/94.

ANNEXURE 11 TRUE COPY OF THE JUDGMENT IN RSA 1211/2006 DATED 25/08/2009 ISSUED BY THIS HON'BLE COURT.

ANNEXURE 12 TRUE COPY OF THE DISMISSAL ORDER OF RCR 332/14 AND THE MJC FILED IN THE DISMISSAL RCR.

ANNEXURE 13 TRUE COPY OF THE DISMISSAL ORDER OF RCR 332/14 DATED 05/06/17 OF THIS HON'BLE COURT.

ANNEXURE 14 TRUE COPY OF THE JUDGMENT DATED 02/07/2015 IN RP 519/2015 OF THIS HON'BLE COURT.

ANNEXURE 15 TRUE COPY OF THE REPLY NOTICE SENT BY ADV. P.A.

RADHAKRISHNAN NAMBIAR, THALASSERY TO SRI. ADV. DEVAN NEW DELHI IN OS 384/94.

ANNEXURE 16 TRUE COPY OF THE PROVISIONAL REGISTRATION CERTIFICATE ISSUED BY SSI DEPUTY COMMISSIONER IN THE NAME OF R1 WITH TRANSLATION.

ANNEXURE 17 TRUE COPY OF THE ORDER IN RC P 1/2003 DISPOSED AGAINST THIS PETITIONER.

ANNEXURE 18 TRUE COPY OF THE JUDGMENT IN RCA 94/2004 ISSUED BY RENT CONTROL APPELLATE AUTHORITY IN THALASSERY ON 13/02/2014.

ANNEXURE 19 TRUE COPY OF THE STAY ORDER ISSUED BY DISTRICT FORUM KANNUR IN OP 280/94.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE