Paul Thomas vs Tata Tea Ltd
2021 Latest Caselaw 822 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

  FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

              RP.No.866 OF 2014(C) IN RSA. 1076/2012

AGAINST THE ORDER/JUDGMENT IN RSA 1076/2012 OF HIGH COURT OF
                           KERALA


REVIEW PETITIONER:

              PAUL THOMAS
              AGED 67 YEARS
              S/O. K.P. THOMAS, EX-WORKER, P.F. NO. 3170,
              RESIDING AT ESTATE LINE, P.P. NO. VII/28 1993-98
              FACTORY DIVISION, PALLIVASAL ESTATE, IDUKKI.
              DIST.

              BY ADV. SRI.BABU PAUL

RESPONDENT:

              TATA TEA LTD.
              HAVING ITS REGISTERED OFFICE AT BISHOP LEFROY
              ROAD, CALCUTTA, AND REGIONAL OFFICE AT MUNNAR,
              KDH VILLAGE, REPRESENTED BY ITS POWER OF
              ATTORNEY HOLDER SREE KUMAR, ASST. MANAGEER, KDHP
              COMPANY LTD., MUNNAR-685612.

              R1   BY   ADV.   SRI.V.ABRAHAM MARKOS
              R1   BY   ADV.   SRI.ABRAHAM JOSEPH MARKOS
              R1   BY   ADV.   SRI.BINU MATHEW
              R1   BY   ADV.   SRI.ISAAC THOMAS
              R1   BY   ADV.   SRI.NOBY THOMAS CYRIAC
              R1   BY   ADV.   SRI.TOM THOMAS KAKKUZHIYIL

    THIS   REVIEW       PETITION    HAVING   BEEN   FINALLY   HEARD   ON
08.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.866 of 2014                        2

                                      ORDER

Dated this the 8th day of January, 2021

This review petition is filed to review

the judgment in RSA No.1076 of 2012.

2. Heard the learned counsel

appearing for the review petitioner and the

learned counsel appearing for the

respondent.

3. After going through the

impugned judgment and the grounds

raised in the memorandum of review

petition, I do not find any error apparent

on the face of record in the impugned

judgment. Hence, the review petition is

without any merits and it is consequently

dismissed.

Sd/-

C.S.DIAS

JUDGE ska