Ullikovval Purayil Subaida vs Chenoth Manavavalappil Parammal ...
2022 Latest Caselaw 78 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                           RP NO. 913 OF 2021
      AGAINST THE ORDER IN OP(C) 1809/2020 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

           ULLIKOVVAL PURAYIL SUBAIDA,
           AGED 47 YEARS,
           D/O. AYISUMMA, RAMANTHALI AMSOM DESOM, VADAKKUMBAD P.O,
           TALIPARAMBA TALUK, KANNUR DISTRICT, PIN 670 105.

           BY ADVS.
           SRI. AJEESH S.BRITE
           SMT. STEPHY JOSEPH


RESPONDENT/RESPONDENT:

           CHENOTH MANAVAVALAPPIL PARAMMAL RUKHIYA,
           AGED 48 YEARS
           D/O. MOOSAN , RAMANTHALI AMSOM DESOM, VADAKKUMBAD P.O,
           TALIPARAMBA TALUK, KANNUR DISTRICT, PIN 670 308.

           BY. ADV. SRI ZUBAIR PULIKKOOL

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 03.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 913 OF 2021
                                       2



                                   ORDER

Dated this the 03rd day of January, 2022

The review petition is filed seeking

enhancement of the number of instalments, fixed

as eight in the judgment in O.P.(C) No.1809 of 2020,

to fifty.

2. Learned Counsel for the respondent

objected pointing out that no instalment, except the

initial amount of Rs.50,000/- (Rupees fifty thousand

only) has been remitted.

3. I find merit in the objection. The petitioner

should prove her bona fides by commencing

payment as directed in the judgment, before

seeking further instalments. Hence, the review

petition is closed, reserving the petitioner's liberty

to move at a later stage, after effecting initial

payment in compliance of the directions in the

judgment.

Learned Counsel for the petitioner requested

that the time for remitting the first instalment may RP NO. 913 OF 2021

be extended till 31.01.2022. Considering the

prevailing circumstances, the request is acceded to

and the time limit for remittance of the first

installment is extended till 31.01.2022.

Sd/-

V.G.ARUN JUDGE NB/3-1 RP NO. 913 OF 2021

APPENDIX OF RP 913/2021

PETITIONER'S ANNEXURES

ANNEXURE A1 TRUE COPY OF THE RECEIPT OF PAYMENT DATED 23.11.2021 BEFORE THE PAYYANUR SUB TREASURY.

ANNEXURE A2 TRUE COPY OF THE CALCULATION STATEMENT FILED BY THE COUNSEL FOR THE DECREE HOLDER BEFORE THE COURT BELOW.

RESPONDENT'S ANNEXURE: NIL

TRUE COPY

P.A TO JUDGE