Rajan Pillai vs Gopinathan Nair
2022 Latest Caselaw 5521 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                       RP NO. 378 OF 2022
AGAINST THE JUDGMENT IN OP(C) NO.3322/2018 OF HIGH COURT
                             OF KERALA
REVIEW PETITIONERS/PETITIONERS:

    1       RAJAN PILLAI, AGED 61 YEARS,
            S/O.PARAMESWARAN PILLAI,
            THEKKEDATHU PARAMBIL, KUMARAKAM MURI,
            KOTTAYAM TALUK, KOTTAYAM DISTRICT-686 563.

    2       JAYASREE, AGED 56 YEARS,
            S/O.RAJAN PILLAI,
            THEKKEDATHU PARAMBIL, KUMARAKAM MURI,
            KOTTAYAM TALUK, KOTTAYAM DISTRICT-686 563.

            BY ADVS.
            M.V.THAMBAN
            R.REJI
            THARA THAMBAN
            B.BIPIN
            ARUN BOSE
            SUNEESH KUMAR R.

RESPONDENT/RESPONDENT:

            GOPINATHAN NAIR, S/O.RAGHAVAN NAIR,
            NIKUNJAM, PALLARIMANGALAM MURI,
            THEKKEKARA VILLAGE,
            MAVELIKARA TALUK. PIN-690 101.

            BY ADV. SRI.A.SHAFEEK (KAYAMKULAM)

        THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
20.05.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP.No.378 of 2022
    IN
OP(C) No.3322 of 2022
                               2




                        O R D E R

Heard at length. Nothing substantiated to

review a well considered judgment passed on

merits.

Accordingly, this review petition is

dismissed.

Sd/-

A.BADHARUDEEN, JUDGE.

ww RP.No.378 of 2022 IN OP(C) No.3322 of 2022

APPENDIX OF RP 378/2022

PETITIONERS' ANNEXURE:

ANNEXURE A1 TRUE COPY OF THE COMPLAINT ALONG WITH THE COVERING LETTER DATED 16.06.2015 ISSUED BY THE STATE PUBLIC INFORMATION OFFICER, DYSP NRI CELL, THIRUVANANTHAPURAM.