Lalithakumari G vs C.S Unni Pillai
2022 Latest Caselaw 8947 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        RP NO. 435 OF 2022
     AGAINST JUDGMENT DATED 31.03.2022 IN OP(C) 359/2022


REVIEW PETITIONER/RESPONDENT:

            LALITHAKUMARI G,
            AGED 59 YEARS, D/O.JAGADAMMA G.,
            AISHA, ANCHAL, KALAMACHAL P.O,
            VAMANAPURAM VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPURAM, NOW RESIDING AT UTHADAM,
            KAMBIL, KOLACHERRY P.O, KANNUR, PIN - 670601.

            BY ADV M.S.AMAL DHARSAN


RESPONDENT/PETITIONER:

            C.S UNNI PILLAI, AGED 52 YEARS,
            S/O.CHELLAPPAN PILLAI,
            POOMANGALATHU, KODUVAZHANNOOR POST, (KANNAMATHU),
            CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM,
            PIN - 695612.
     THIS    REVIEW   PETITION   HAVING   BEEN   FINALLY   HEARD   ON
29.06.2022, THE COURT ON 07.07.2022 PASSED THE FOLLOWING:
                     A. BADHARUDEEN, J.
            ================================
                      R.P.No.435 of 2022
                                 in
                    O.P(C).No.359 of 2022
            ================================
               Dated this the 7th day of July, 2022

                               ORDER

This is a petition filed by the original petitioner in

O.P(C).No.359/2022 to review the judgment dated 31.03.2022 in

the above Original Petition.

2. Heard the learned counsel for the review petitioner.

3. Though the learned counsel for the review petitioner

attempted to point out error apparent on the face of the judgment

warranting review, in fact, the learned counsel failed to substantiate

any error apparent on the face of the record warranting review of

the judgment.

Therefore, the Review Petition is found to be devoid of any

merits and is accordingly dismissed.

Sd/-

(A. BADHARUDEEN, JUDGE) rtr/ APPENDIX OF RP 435/2022

PETITIONER'S ANNEXURES

Annexure I TRUE COPY OF THE JUDGMENT DATED 21/03/2017 IN C.M.A NO. 05/2012 BEFORE THE ADDITIONAL DISTRICT COURT -II, THIRUVANANTHAPURAM.

Annexure II TRUE COPY OF THE RTI APPLICATION ALONG WITH THE REPLY DATED 09/05/2022.

Annexure III TRUE COPY OF THE LIST OF DOCUMENTS SUBMITTED BEFORE THE COURT FOR FORENSIC EXAMINATION OF THE SIGNATURE OF THE REVIEW PETITIONER.