Ciciya Johnson @ Sruthy vs Sundaram Home Finance Ltd
2023 Latest Caselaw 2609 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                       THE HONOURABLE MR. JUSTICE GOPINATH P.

             FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944

                                RP NO. 1179 OF 2022

         AGAINST THE ORDER/JUDGMENTWP(C) 23424/2022 OF HIGH COURT OF KERALA

REVIEW PETITIONER:

               CICIYA JOHNSON @ SRUTHY,
               AGED 30 YEARS
               W/O TINU, ARAKKAL HOUSE, RAMESWARAM VILLAGE MUNDAMVELI PO,
               ERNAKULAM -, PIN - 682507
               BY ADV MILLU DANDAPANI


RESPONDENTS:

     1         SUNDARAM HOME FINANCE LTD
               MARINE DRIVE BRANCH, ELISABETH ALEXANDER BUILDING SHANMUGHAM ROAD,
               ERNAKULAM, PIN - 682031
     2         THE AUTHORIZED OFFICER
               SUNDARAM HOME FINANCE LTD. SUNDARAM TOWERS, 46, WHITES ROAD,
               CHENNAI, PIN - 600014
               BY ADVS.
               BENNY JOSEPH
               BENNY JOSEPH
               P.V.SARITHA VENUGOPAL
               S.SUNIL KUMAR (PALAKKAD)(K/275/2013)
               N.P.RUKSANA(K/329/2015)
               ROHINI P.K.(K/000770/2020)



      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 24.02.2023, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P. No. 1179 of 2022
                                    ..2..




                              JUDGMENT

Having heard the learned counsel appearing for the

petitioner and the learned counsel appearing for the

respondent financial institution, I find no grounds made out

for review of the judgment in W.P. (C)No. 23424/2022 dated

01.11.2022. However, it is made clear that notwithstanding

the dismissal of the review petition, if the petitioner has any

proposal for settling the liabilities with the respondent

financial institution, it will be open to the petitioner to pursue

those remedies.

The Review Petition is dismissed.

Sd/-

GOPINATH P.

JUDGE RMV R.P. No. 1179 of 2022 ..3..

APPENDIX OF RP 1179/2022

PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE RECIEPT IS SUED BY THE FIRST RESPONDENT BANK DATED 9/12/2022 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE A1

RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE