Dr:Raju Mathew vs Mary Jose
2022 Latest Caselaw 10007 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
 WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                            RP NO. 726 OF 2022
  AGAINST THE ORDER         IN AR 96/2018 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER IN THE ARBITRATION REQUEST:

              DR:RAJU MATHEW,AGED 69 YEARS,S/O E.J.METHEW,
              EDATHALA HOUSE, RAMALLOOR, KOTHAMANGALAM,
              ERNAKULAM, PIN - 686691
              BY ADVS.
              G.SREEKUMAR (CHELUR)
              MATHEW KURIAKOSE


RESPONDENTS/RESPONDENTS IN              THE ORIGINAL PETITION:

       1      MARY JOSE,AGED 73 YEARS,W/O DR JOSE PAUL,
              VELLIMOOZHAYIL HOUSE, THODUPUZHA,IDUKKI DISTRICT,
              PIN - 684584
       2      SHIBU JOSE,AGED 47 YEARS,S/O DR JOSE PAUL,
              VELLIMOOZHAYIL HOUSE, THODUPUZHA,IDUKKI DISTRICT,
              PIN - 684584
              BY ADV ANIL XAVIER


THIS       REVIEW   PETITION      HAVING   COME   UP    FOR    ADMISSION    ON
31.08.2022,         THE   COURT    ON    THE   SAME    DAY    DELIVERED    THE
FOLLOWING:
                        Sathish Ninan, J.
               ==============================
             Review Petition No.726 of 2022 in
              Arbitration Request No.96 of 2018
                 ==========================
           Dated this the 31st day of August, 2022

                                ORDER

The Arbitration Request was ordered by this Court

on 23.06.2022 appointing an Arbitrator. The order of

appointment is sought to be reviewed essentially

contending that, the order under Section 8 of the

Arbitration Act referring the parties to arbitration is

pending challenge before this Court in O.P No.1678 of

2018. The OP was taken up today for hearing along with

this Review Petition. As per a separate judgment the OP

has been dismissed. There is no error apparent

warranting review of the order.

Review Petition is accordingly dismissed. Needless

to say that it shall be open for the parties to urge

their contentions on the merits, before the Arbitrator.

Sd/-

Sathish Ninan, Judge

vdv