Haridasan vs Murukesan
2024 Latest Caselaw 9375 Ker

Kerala High Court

Haridasan vs Murukesan on 3 April, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                            RP NO. 368 OF 2024
     AGAINST THE JUDGMENT DATED 24.11.2023 IN R.S.A.NO.807/2022
REVIEW PETITIONER/APPELLANT:

              HARIDASAN
              AGED 69 YEARS
              S/O ANNAMALAMUTHALI, ERAVATHODI THERUVU,
              KANIYARKKODE VILLAGE, TALAPPILLY TALUK, KANNIYARKKODE P.O,
              WADAKKANCHERY, THRISSUR, PIN - 680594
              BY ADV AAMIR SOHRAB M. M.
RESPONDENTS/RESPONDENTS:

     1        MURUKESAN
              AGED 60 YEARS
              S/O ANNAMALAMUTHALI, C/O BHAGAVATHY HOTEL,
              NEAR LAKSHMI HOSPITAL, PALAKKAD - MANAPPULLIKKAVU ROAD,
              PALAKKAD DISTRICT, PIN - 678013
     2        KUMARAN
              AGED 72 YEARS
              S/O ANNAMALAMUTHALI, GANESAPURAM, PAMBAMPALLAM P.O,
              PALAKKAD DISTRICT, PIN - 678621
     3        EASWARI
              AGED 72 YEARS
              W/O SHANKARANARAYANAN, 207, THEPPAKULAM THERUVU,
              STREET NO.1, COIMBATORE, PIN - 641001
     4        LATHA GUNASEKHARAN
              AGED 51 YEARS
              D/O SHANKARANARAYANAN, 207, THEPPAKULAM THERUVU,
              STREET NO.1, COIMBATORE, PIN - 641001
     5        UDAYAKUMAR
              AGED 45 YEARS
              SHANKARANARAYANAN, 207, THEPPAKULAM THERUVU, STREET NO.1,
              COIMBATORE, PIN - 641001


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 03.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P. No. 368 of 2024
                                    2


                              ORDER

Dated this the 3rd day of April, 2024

This review petition has been filed under Order

XLVII Rule 1 read with Section 114 of the Code of Civil

Procedure, 1908 to review judgment of this Court in R.S.A.

No.807/2022 dated 24.11.2023.

2. Heard the learned counsel for the review petitioner

and the learned counsel appearing for the respondents.

3. On hearing, it appears that there is no apparent

error on the face of the judgment, so as to exercise the

limited power of review, since this Court passed a detailed

judgment on merits in R.S.A. No.807/2022 as per judgment

dated 24.11.2023.

4. Therefore, this review petition is devoid of any

merits and is accordingly dismissed with direction to the trial

court to expedite the execution in terms of the judgment in

R.S.A. No.807/2022, at the earliest.

Registry shall forward this order to the trial court

for information and compliance, forthwith.

Sd/-

A. BADHARUDEEN JUDGE SK