Mahesh vs Satheedevi
2022 Latest Caselaw 9786 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                   &
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                         RP NO.715 OF 2022
  AGAINST THE ORDER/JUDGMENT IN Mat.Appeal 367/2022 OF HIGH
                 COURT OF KERALA DATED 01.07.2022
REVIEW PETITIONER/APPELLANT/PETITIONER:

            MAHESH
            AGED 43 YEARS
            S/O MARAVATTIKKAL GOPALAN EZHUTHACHAN, MARAVATTIKKAL
            (H), MULANKUNNATHUKAVU DESOM, KILLANNUR VILLAGE,
            TRISSUR DISTRICT, PIN - 680581.

            BY ADV LIJOY P.VARGHESE



RESPONDENT/RESPONDENT/RESPONDENT:

            SATHEEDEVI
            AGED 34 YEARS
            D/O KRISHNAN EZHUTHACHAN, KAVUNKAL (H), KAVALAPPARA
            DESOM, VITHINASSERY, NENMARA, CHITTOOR, PALAKKAD
            DISTRICT., PIN - 678508


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
26.08.2022, THE COURT ON THE SAME DAY PASSED          THE FOLLOWING:
 R.P No.715 of 2022                        2


                       A.MUHAMED MUSTAQUE &
                           SOPHY THOMAS, JJ.
                     ------------------------------------
                 Review Petition No.715 of 2022 IN
                       Mat. Appeal No.367 of 2022
                     ------------------------------------
              Dated this the 26th day of August, 2022


                                ORDER

A.Muhamed Mustaque, J.

This review petition is at the instance of the appellant in

Mat.Appeal No.367 of 2022. Though notice was served on the

respondent, none appeared in the appeal. Therefore, we

dispense notice to the respondent in the review.

2. The limited request of the review petitioner is to permit

him to pay Rs.10,000/- ordered as cost as a pre-condition to set

aside the ex parte decree, in instalments. It is submitted that

due to financial difficulties, he is unable to raise this amount.

Having adverted to the facts and circumstances, we permit

the review petitioner to discharge the above amount in three

instalments. The first instalment shall be paid on or before

14.09.2022. The other two instalments shall be paid on or

before 30.09.2022 and 15.10.2022 respectively.

This review petition is allowed as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

smp