Antony Thomas @ Manakkuzhi Siby vs Thressiamma
2021 Latest Caselaw 22375 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                             RP NO. 770 OF 2021
TO REVIEW THE JUDGMENT DATED 11.10.2021 IN WP(C) 18193/2021 OF HIGH COURT
                            OF KERALA, ERNAKULAM
REVIEW PETITIONERS/RESPONDENTS NO.3,5 AND 7:
     1      ANTONY THOMAS @ MANAKKUZHI SIBY, MANAKKUZHI HOUSE,
            VELLIKKULAM PO, MARMALA, KOTTAYAM DIST. -686 580.

     2       CELIN ANTONY, MANAKKUZHI HOUSE, VELLIKKULAM PO, MARMALA,
             KOTTYAM DIST. -686 580.

     3       THOMAS KURIAN, VALLIYAMTHADATHIL HOUSE, VELLIKKULAM PO,
             MARMALA, KOTTAYAM DIST. -686 580.

             BY ADVS.K.S.ARUN KUMAR
             RAJEE P MATHEWS
             BINDU MOHAN
             AMRUTHA P S
             VIJAY SANKAR V.H.
             SRUTHY UNNIKRISHNAN


RESPONDENT/PETITIONER & RESPONDENTS 1,2,4 AND 6:
     1      THRESSIAMMA, AGED 58 YEARS, D/O DEVASSIA,
            VALLIYAMTHADATHIL HOUSE, MARMALA, VELLIKKULAM PO,      POONJAR
            VADAKKEKKARA VILLAGE, MARMALA,
            KOTTAYAM DISTRICT - 686 580.

     2       THE STATION HOUSE OFFICER, ERATTUPETTA POLICE STATION,
             KOTTAYAM DISTRICT, PIN-686 121.

     3       KURIAN KURIAN @ JOY, VALLIYAMTHADATHIL HOUSE, MARMALA,
             VELLIKKULAM PO, POONJAR VADAKKEKKARA VILLAGE, MARMALA,
             KOTTAYAM DISTRICT -686 580.

     4       KURIAN @ POTTAMPLACKAL BABY, POTTAMPLACKAL HOUSE,
             VELLIKKULAM PO, MARMALA, KOTTAYAM DIST -686 580.

     5       ITHA @ MOLY, POTTAMPLACKAL HOUSE, VELLIKKULAM PO, MARMALA,
             KOTTAYAM DIST -686 580.

             BY ADVS.SRI.GEORGE SEBASTIAN,
             SRI.E.C.BINEESH - GP

      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 09.11.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP NO.770/2021 in W.P.(C)No.18193/2021
                                    -2-

                                   ORDER

This petition, seeking review of the judgment

of this Court, dated 11.10.2021, has been filed

by the petitioners explaining that when the said

judgment was delivered, their counsel was unable

to enter the video conferencing due, to a

technical snag. They point out that, therefore,

the record in the judgment, that there was no

appearance on their behalf, is not accurate and

thus prayed that the same be recalled and the

matter be heard on its merits, especially because

their learned counsel had, in fact, lodged her

Vakkalath on their behalf before this Court much

earlier.

2. On hearing Smt.Rajee P.Mathews - learned

counsel for the petitioners as afore, I asked her

on the merits of the allegations made by the writ

petitioners against her clients, to which, she RP NO.770/2021 in W.P.(C)No.18193/2021

responded by saying that they have not committed

any act, as has been alleged in the writ petition

and further that they have been unnecessarily

implicated in the same by the writ petitioner, for

confutative reasons.

3. When I hear Smt.Rajee P.Mathews as afore,

it is clear that, apart from the record of her

non-appearance on behalf of the petitioners

herein, no other modification is required to the

judgment, because I had left full liberty on the

party respondents to invoke all their remedies, as

they are entitled to in law, if it becomes so

warranted.

In the afore circumstances, I dispose of this

review petition, recording the submissions of the

petitioners herein that their learned counsel was

unable to appear on 11.10.2021, only on account of

the technical snag and for no other reason. RP NO.770/2021 in W.P.(C)No.18193/2021

Needless to say, the directions in the

judgment will remain unaltered; though, the

petitioners herein are given full liberty to

invoke and pursue any remedy that may be required

against the writ petitioner, in terms of law.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv RP NO.770/2021 in W.P.(C)No.18193/2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE MASS PETITION NIL DATED SUBMITTED BEFORE THE SUB INSPECTOR OF POLICE, ERATTUPETTA.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE