Pushpalatha vs Narayana Pillai Haridas
2021 Latest Caselaw 452 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                  &

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

            RP.No.175 OF 2019 IN Mat.Appeal. 568/2011

 AGAINST THE JUDGMENT DATED 29.11.2018 IN Mat.Appeal 568/2011 OF
                      HIGH COURT OF KERALA


REVIEW PETITIONER/APPELLANT:

             PUSHPALATHA
             AGED 46 YEARS
             D/O. A.K. SIVAN PILLAI, SIVALAYAM, THAMALLAKKAL,
             KUMARAPURAM, KARTHIKAPPILLY,
             ALAPPUZHA DISTRICT-690 516

             BY ADV. SRI.IEANS.C.CHAMAKKALA

RESPONDENT/RESPONDENT:

             NARAYANA PILLAI HARIDAS, AGED 56 YEARS
             S/O. NARAYANA PILLAI, CHERIYALOZHATHU VEEDU,
             NEELAMPEROOR VILLAGE, NELLAMEROOR POST, ALAPPUZHA
             686534, NOW RESIDING AT CHERULOZHATHIL HOUSE,
             OPP.TONY EYE HOSPITAL, HIGH ROAD, ALUVA, ERNAKULAM-
             683 101


     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 06.01.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 C.M. Appln.No.1/2019 in R.P.No.175/2019 &
R.P.No.175/2019 in
Mat.Appeal.No.568/2011

                                      2




                                   ORDER

Dated this the 6th day of January 2021

Shaffique, J

When this case was taken up on earlier occasion, there was no

representation. Even today there is no representation. We don't think

that the review petitioner is interested in proceeding with the matter.

The application to condone delay and review petition are

dismissed for non prosecution.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

SHIRCY V.

kp               True copy                       JUDGE
                   P.A. To Judge