Ramaswami vs Shailaja
2023 Latest Caselaw 797 Ker

RP No.491/2022                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                             THE HONOURABLE MR.JUSTICE V.G.ARUN

                 Thursday, the 12th day of January 2023 / 22nd Pousha, 1944

                           RP NO. 491 OF 2022 IN OP(C) 1553/2021



                    EP 352/2011 IN OS 671/1993 OF SUB COURT, PALAKKAD

          REVIEW PETITIONER/ RESPONDENT


        RAMASWAMI, AGED 73, S/O LATE APPUCHAMI, KADAMTHURUTHU, KINNASSERY,
   PALAKKAD, PIN - 678001


          RESPONDENT/ PETITIONER


        SHAILAJA, AGED 57, W/O SUKUMARAN, PUZHAKKAL, KANNADI, PALAKKAD, PIN
   - 678 001


        Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the Review Petition the High Court be
   pleased to review the judgment dated 10-12-2021 passed in OP(C) No. 1553
   of 2021 by holding that the advocate commissioner has correctly identified
   the decree schedule properties as mentioned in the report dated 23-05-2018
   and direct the respondent herein to execute the sale deed in the name of
   the petitioner and permit the petitioner to get delivery of the property.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support thereof and this court's order dated
   16-12-2022 and this court's judgment dated 10-12-2021 in OP(C) 1553/2021
   and upon hearing the arguments of Sri PRABHA R. MENON, Advocate for the
   petitioner and of Sri.VINOD KUMAR.C, Advocate for the Respondent, the
   court passed the following:


                                          O R D E R

Post on 18/01/2023 at 3.30 p.m

Interim order is extended till then.

Sd/- V.G.ARUN, JUDGE

12-01-2023 /True Copy/ Assistant Registrar