Citation : 2022 Latest Caselaw 6211 Ker
Judgement Date : 1 June, 2022
RP No.196/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
RP NO. 196 OF 2022 IN OP(C) 2403/2021
OS 176/2014 OF MUNSIFF COURT, CHENGANNUR
PETITIONERS/ 3RD RESPONDENT IN OP(C):
PRASANNA T.G., W/O SANTHOSH.S, THEVUTHARA HOUSE, WEST OF KULICKMPALAM
JUNCTION, EDAVANAKADU MURI, CHERIYANADU VILLAGE, CHENGANNUR, , PIN -
689511
BY ADV: SRI. MATHEW JAMES
RESPONDENTS/ PETITIONER IN OP(C) & RESPONDENTS 1 & 2:
1.SOBHA MURALI AGED 48 YEARS, W/O MURALI, ATHIRA NIVAS, FROM
SARASWATHI VILASOM, PERISSERIMURI, CHENGANNUR TALUK, ALAPPUZHA
DISTRICT, PIN 689 121, (FROM SOBHANAVILASAM HOUSE, PULIYOOR MURI,
PULIYOOR VILLAGE, CHENGANNUR, ALAPPUZHA DISTRICT
1. SAJI KUMAR, S/O DAMODARAN PILLAI, SOBHANALAYAM HOUSE, PULIYOOR
MURI, PULIYOOR VILLAGE, CHENGANNUR TALUK-689510.
2. JAYASREE, W/O SAJIKUMAR, SOBHANALAYAM HOUSE, PULIYOOR MURI,
PULIYOOR VILLAGE, CHENGANNUR TALUK-689 510.
BY ADVS. M/S JACOB P.ALEX, JOSEPH P.ALEX, MANU SANKAR P & AMAL AMIR ALI
FOR R1
This Review petition having come up for orders on 01.06.2022, upon
pesusing the petition and this court's judgment dated 05-01-2022 in OP(C),
the court on the same day passed the following:
O R D E R
The learned counsel for the review petitioner seeks time.
Post after two weeks.
It is made clear that the Commissioner appointed by this court can go on with the implementation of the judgment already passed. Registry is directed to intimate this direction within 7 days to the court below concerned for compliance.
Sd/- A. BADHARUDEEN, JUDGE
01-06-2022 /True Copy/ Assistant Registrar
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