Padmini Gopalakrishnan vs Sreekumar
2022 Latest Caselaw 251 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      TUESDAY, THE 11th DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                          RP NO. 34 OF 2022
AGAINST THE JUDGMENT DATED 19.08.2019 IN RSA 1027/2010 OF HIGH COURT
                              OF KERALA
REVIEW PETITIONER/4th RESPONDENT:

           PADMINI GOPALAKRISHNAN, AGED 60 YEARS,
           W/o GOPALAKRISHNAN, SHANKARASSERIL VELIYIL,
           SANATHANAPURAM WARD, PAZHAVEEDU VILLAGE,
           AMBALAPPUZHA TALUK, ALAPPUZHA - 688 561

           BY ADVS. B.PRAMOD
                    NAMITHA JYOTHISH


RESPONDENTS/APPELLANTS AND RESPONDENTS 1 TO 3:
1          SREEKUMAR, S/o SATHYABHAMA,
           RESIDING AT JAGARIYA PARAMBU,
           (KANNIMEL PURAYIDAM), KAITHAVANA MURI,
           PAZHAVEEDU VILLAGE, ALAPPUZHA - 688 009

2          KUNJUNNI CHAKRAPANI, S/o KUNJUNNI, RESIDING AT JAGARIYA
           PARAMBU, (KANNIMEL PURAYIDAM), KAITHAVANA MURI,
           PAZHAVEEDU VILLAGE, ALAPPUZHA - 688 009

3          LAKSHMI SATHYABHAMA, D/o LAKSHMY,
           RESIDING AT JAGARIYA PARAMBU, (KANNIMEL PURAYIDAM),
           KAITHAVANA MURI, PAZHAVEEDU VILLAGE, ALAPPUZHA - 688 009

4          LAKSHMI SOUDAMINI, RESIDING AT JAGARIYA PARAMBU,
           (KANNIMEL PURAYIDAM), KAITHAVANA MURI,
           PAZHAVEEDU VILLAGE, ALAPPUZHA - 688 009

5          RAMACHANDRAN, S/o KUNJUNNI,
           RESIDING AT JAGARIYA PARAMBU (KANNIMEL PURAYIDAM),
           KAITHAVANA MURI, PAZHAVEEDU VILLAGE, ALAPPUZHA - 688 009

6          THE KERALA STATE ELECTRICITY BOARD,
           VAIDYUDHIBHAVAN, PATTOM,
           THIRUVANANTHAPURAM - 695 004, REP. BY ITS SECRETARY.
 RP No.34 of 2022                   2

7             THE ASSISTANT EXECUTIVE ENGINEER,
              ELECTRICAL MAJOR NORTH SECTION, KSE BOARD,
              ALAPPUZA - 688 009

8             RAJENDRAN, S/o AYYAPPAN,
              RESIDING AT HOUSE No.30/444, KANNIMEL PURAYIDOM,
              KAITHAVANA MURI, PAZHAVEEDU VILLAGE,
              ALAPPUZHA - 688 001




      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 11.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.34 of 2022                            3



                                           ORDER

When the matter came up for hearing, it is fairly

submitted by the review petitioner that there is no

sufficient ground for maintaining this petition, but

pressed for an order to the effect that the impugned

judgment will not stand in the way of adjudication of the

issue afresh by the Additional District Magistrate before

whom the matter is now pending consideration. It is made

clear that the judgment rendered by this court will not

take away the authority of the Additional Magistrate to

decide the issue in accordance with the law in force. With

that observation, the review petition is hereby dismissed.

Sd/-

P.SOMARAJAN JUDGE DMR/-