M. Kamaraj vs Tata Tea Ltd
2022 Latest Caselaw 380 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
       THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                            RP NO. 18 OF 2022
  AGAINST THE ORDER/JUDGMENT IN OP(C) 2084/2021 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

           M. KAMARAJ
           AGED 63 YEARS
           S/O.LATE MAHALINGAM
           LOWER DIVISION 5/309
           CHENDUVARAI ESTATE, SP PURAM
           (SETHU PARVATHY BAI PURAM)
           KANNAN DEVAN HILLS (KDH)
           MATTUPETTY, DEVIKULAM
           IDUKKI DISTRICT, PINCODE - 685 615
           BY ADVS.
           C.G.BINDU
           AJITHA C.G.
           K.J.SARANYA RAJ


RESPONDENT/RESPONDENT:

           TATA TEA LTD.
           REGISTERED OFFICE AT NO.1
           BISHOP LEFROY ROAD, CALCUTTA, WEST BENGAL WITH
           REGIONAL OFFICE AT MUNNAR, KDH VILLAGE
           PRESENTLY TATA GLOBAL BEVERAGES LTD.,
           KOLKATA, WITH REGISTERED OFFICE AT BISHOP LEFROY ROAD
           KOLKATTA, REPRESENTED BY THE MANAGER

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 13.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO.18 OF 2022
                                      -2-


                                   ORDER

Dated this the 13th day of January, 2022

This is a petition filed by the Review Petitioner in

O.P(C).No.2084/2021 challenging judgment dated 24.11.2021. The

learned counsel for the review petitioner re-iterated the contentions

urged at the time of hearing the matter, initially. Nothing argued to

substantiate any error in the judgment sought to be reviewed. In

fact, a well-considered judgment has been passed in the original

petition, addressing all the points that had been raised in the

original petition. Now this review petition has been filed without

stating any reasons. Baseless allegations also raised in the review

petition on the premise that this Court delivered judgment on

24.11.2021 without a judgment. This allegation is baseless. This

Court delivered judgment after getting the same prepared and on

the demand made by the petitioner's counsel the same was handed

over also for perusal after a while. Then the learned counsel argued

to delete the direction for early disposal of EP, but that was not

considered. Perusal of the same at 12.00 noon, in fact, is admitted

in the review petition itself.

2. In view of the matter, this Review Petition, in fact, not

only lacks merits, for want of any error apparent on the face of RP NO.18 OF 2022

record, it appears to be an abuse of process of court, raising

baseless allegations. Accordingly, review petition is dismissed with a

cost of Rs.15,000/- to be paid by review petitioner to the decree

holder within 15 days from the date of receipt of copy of this order.

Registry is directed to forward a copy of this order to the court

below concerned within seven days for information.

Sd/-

A. BADHARUDEEN JUDGE nkr RP NO.18 OF 2022

APPENDIX OF RP 18/2022

PETITIONER EXHIBITS ANNEXURE 1 TRUE COPY OF SALE DEED NO.1281/2021 IN OPC NO.2084/2005 DATED 30.03.2005 EXECUTED BY TATA TEA LTD. IN FAVOUR OF KANNAN DEVAN HILLS PLANTATION PVT. LTD