Life Insurance Corporation Of India vs Ajith Kumar K.J
2024 Latest Caselaw 23285 Ker

Kerala High Court

Life Insurance Corporation Of India vs Ajith Kumar K.J on 2 August, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
                      RP NO. 641 OF 2024
 AGAINST THE JUDGMENT DATED 20.05.2024 IN WP(C) NO.14033 OF
                2015 OF HIGH COURT OF KERALA
REVIEW PETITIONERS:

    1    LIFE INSURANCE CORPORATION OF INDIA
         REPRESENTED BY ITS CHAIRMAN CENTRAL OFFICE,
         YOGASHEMAJEEVANBHEEMA MARG MUMBAI, PIN - 400021
    2    THE SENIOR DIVISIONAL MANAGER
         LIFE INSURANCE CORPORATION OF INDIA DIVISIONAL
         OFFICE, JEEVAN PRAKASH NAGAMPADOM, KOTTAYAM,
         PIN - 686001
         BY ADV R.S.KALKURA


RESPONDENTS:

    1    AJITH KUMAR K.J,
         ASSISTANT, LIFE INSURANCE CORPORATION OF INDIA,
         BRANCH OFFICE I,
         KOTTAYAM, PIN - 686001
    2    SAILESH KUMAR K.S.,
         HIGHER GRADE ASSISTANT (PROGRAMMER), DIVISIONAL
         OFFICE (KGSD), LIFE INSURANCE CORPORATION OF
         INDIA, KOTTAYAM - 686001
    3    MATHEW JOSEPH,
         ASSISTANT, LIFE INSURANCE CORPORATION OF INDIA,
         DIVISIONAL OFFICE, VAIKOM, PIN - 686141
    4    CYRIAC VARGHESE,
         ASSISTANT, LIFE INSURANCE CORPORATION OF INDIA,
         DIVISIONAL OFFICE, NAGAMPADOM, KOTTAYAM,
         PIN - 686001
    5    SAVIOUR M.T,
         HIGHER GRADE ASSISTANT, LIFE INSURANCE
         CORPORATION OF INDIA, BRANCH OFFICE, MAVELIKKARA,
         PIN - 690101
 R.P. No.641 of 2024
                              -: 2 :-


     6      UNION OF INDIA
            REPRESENTED BY THE SECRETARY, MINISTRY OF
            FINANCE DEPARTMENT OF FINANCE SERVICES, JEEVAN
            DEEP BUILDING PARLIAMENT STREET, NEW DELHI,
            PIN - 110001
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                     SATHISH NINAN, J.
           = = = = = = = = = = = = = = = = = =
                    R.P.No.641 of 2024
                            in
                 W.P.(C)No.14033 of 2015
           = = = = = = = = = = = = = = = = = =

          Dated this the 2nd day of August, 2024


                         O R D E R

I have heard the learned counsel on either side.

2. By way of the review petition, respondents 1 and 2

in the writ petition essentially seek for correction and

substitution of the words "Exts.P40 to P44" as occurring in

paragraph 8 and the concluding portion of the judgment with

"Exts.R1(g) to R1(k)".

3. The prayer is not opposed by the respondents.

4. Accordingly, the review petition is allowed. The

words "Exts.P40 to P44" as occurring in paragraph 8 and the

concluding portion of the judgment will stand deleted and

substituted with the words "Exts.R1(g) to R1(k)".

The consequential benefits in terms of the direction in

W.A.No.1887 of 2022 shall be disbursed to the respondents in

the review petition without any further delay.

Sd/-

SATHISH NINAN JUDGE yd