Kerala High Court
Mariamma Joy John vs Mariama Samuel on 4 July, 2025
Author: A. Muhamed Mustaque
Bench: A.Muhamed Mustaque
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
FRIDAY, THE 4TH DAY OF JULY 2025 / 13TH ASHADHA, 1947
RP NO. 718 OF 2025
AGAINST THE JUDGMENT DATED 12.06.2025 IN RCRev. NO.48
OF 2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/REVISION PETITIONER:
MARIAMMA JOY JOHN, AGED 76 YEARS, W/O. LATE JOY
VELLURUZHATHIL JOHN, UZHATHIL HOUSE,
VAZHARMANAGALAM, CHENGANNUR P.O., CHENGANNUR
VILLAGE, CHENGANNURTALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
BY ADVS.
SRI.P.HARIDAS
SHRI.BIJU HARIHARAN
SMT.SHIJIMOL M.MATHEW
SRI.P.C.SHIJIN
SMT.ROSHIN MARIAM JACOB
SMT.PRAJISHA O.K.
RESPONDENTS/RESPONDENTS:
1 SUNIL, S/O. SUKUMARAN, KALATHARAYIL HOUSE,
THITTAMELMURI, CHENGANNUR VILLAGE,
CHENGANNURTALUK, KOTTAYAM., PIN - 689 121
2 SARITHA, AGED 35 YEARS, W/O. LATE SURESH BABU,
KANATHIL HOUSE, PONAKAM, PUNNAMOODU, MAVELIKKARA.
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
2
ALAPPUZHA DISTRICT, PIN - 690 101
3 APARNA S, AGED 17 YEARS, D/O. LATE SURESH BABU,
(MINOR), KANATHIL HOUSE, PONAKAM, PUNNAMOODU,
MAVELIKKARA.
REPRESENTED HER MOTHER SARITHA, W/O. LATE SURESH
BABU, AGED 35 YEARS, KANATHIL HOUSE, PONAKAM,
PUNNAMOODU, MAVELIKKARA, ALAPPUZHA DISTRICT, PIN -
690 101
4 AKASH S. BABU, AGED 13 YEARS, S/O SURESH BABU,
(MINOR), KANATHIL HOUSE, PONAKAM, PUNNAMOODU,
MAVELIKKARA.
REPRESENTED HIS MOTHER SARITHA, W/O. LATE SURESH
BABU, AGED 35 YEARS, KANATHIL HOUSE, PONAKAM,
PUNNAMOODU, MAVELIKKARA. ALAPPUZHA DISTRICT, PIN -
690 101
5 SHERLY JOHN, AGED 46 YEARS, D/O. MARIAMMA JOHN,
UZHATHIL VEETTIL, VAZHARMANGALAM MURI, CHENGANNUR
VILLAGE, CHENGANNUR TALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
6 DEVIS JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK. ALAPPUZHA DISTRICT, PIN - 689
121
7 SHERIN JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK., ALAPPUZHA DISTRICT (NOW AT
CENTRAL JAIL POOJAPPURA, THIRUVANATHAPURAM), PIN -
689 121
ADV. N ASHOK KUMAR
ADV. RISHIKESH HARIDAS
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
04.07.2025, ALONG WITH RP.720/2025, 722/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
FRIDAY, THE 4TH DAY OF JULY 2025 / 13TH ASHADHA, 1947
RP NO. 720 OF 2025
AGAINST THE JUDGMENT DATED 12.06.2025 IN RCRev. NO.47
OF 2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/REVISION PETITIONER:
MARIAMMA JOY JOHN, AGED 76 YEARS, W/O. LATE JOY
VELLURUZHATHIL JOHN, UZHATHIL HOUSE,
VAZHARMANAGALAM, CHENGANNUR P.O., CHENGANNUR
VILLAGE, CHENGANNUR TALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
BY ADVS.
SRI.P.HARIDAS
SHRI.BIJU HARIHARAN
SRI.P.C.SHIJIN
SMT.ROSHIN MARIAM JACOB
SMT.PRAJISHA O.K.
SMT.SHIJIMOL M.MATHEW
RESPONDENTS/RESPONDENTS:
1 MARIAMA SAMUEL, AGED 83 YEARS, KAIPALLIMADOM
PEEDIKAYIL HOUSE, KEEZHCHERIMEL MURI, CHENGANNUR
VILLAGE. ALAPPUZHA DISTRICT, PIN - 689 121
2 P.S. ANIYAN, AGED 61 YEARS, S/O MARIYAMMA SAMUEL,
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
4
KAIPALLIMADOM PEEDIKAYIL HOUSE, KEEZHCHERIMELMURI,
CHENGANNUR VILLAGE. ALAPPUZHA DISTRICT, PIN - 689
121
3 SHERLY JOHN, AGED 46 YEARS, D/O. MARIAMMA JOHN,
UZHATHIL VEETTIL, VAZHARMANGALAM MURI, CHENGANNUR
VILLAGE, CHENGANNUR TALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
4 DEVIS JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK. ALAPPUZHA DISTRICT, PIN - 689
121
5 SHERIN JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK (NOW AT CENTRAL JAIL POOJAPPURA,
THIRUVANANTHAPURAM), PIN - 689 121
ADV. N ASHOK KUMAR
ADV. RISHIKESH HARIDAS
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
04.07.2025, ALONG WITH RP.718/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
FRIDAY, THE 4TH DAY OF JULY 2025 / 13TH ASHADHA, 1947
RP NO. 722 OF 2025
AGAINST THE JUDGMENT DATED 12.06.2025 IN RCRev. NO.50
OF 2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/REVISION PETITIONER:
MARIAMMA JOY JOHN, AGED 75 YEARS, W/O. LATE JOY
VELLURUZHATHIL JOHN, UZHATHIL HOUSE,
VAZHARMANAGALAM, CHENGANNUR P.O., CHENGANNUR
VILLAGE, CHENGANNURTALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
BY ADVS.
SRI.P.HARIDAS
SHRI.BIJU HARIHARAN
SMT.SHIJIMOL M.MATHEW
SRI.P.C.SHIJIN
SMT.ROSHIN MARIAM JACOB
SMT.PRAJISHA O.K.
RESPONDENTS/RESPONDENTS:
1 K.T. THOMAS, KADAKKETHU HOUSE, ANGADICKAL MURI,
CHENGHANNUR VILLAGE, CHENGANNUR TALUK. ALAPPUZHA
DISTRICT., PIN - 689 121
2 SHERLY JOHN, AGED 46 YEARS, D/O. MARIAMMA JOHN,
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R.P. Nos.718, 720, 722 & 723 of 2025
6
UZHATHIL VEETTIL, VAZHARMANGALAM MURI, CHENGANNUR
VILLAGE, CHENGANNUR TALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
3 DEVIS JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK.ALAPPUZHA DISTRICT, PIN - 689 121
4 SHERIN JOHN, S/O. MARIAMMA JOHN, UZHATHIL VEETTIL,
VAZHARMANGALAM MURI, CHENGANNUR VILLAGE,
CHENGANNUR TALUK ALAPPUZHA DISTRICT (NOW AT
CENTRAL JAIL POOJAPPURA, THIRUVANANTHAPURAM), PIN
- 689 121
ADV. N ASHOK KUMAR
ADV. RISHIKESH HARIDAS
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
04.07.2025, ALONG WITH RP.718/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
FRIDAY, THE 4TH DAY OF JULY 2025 / 13TH ASHADHA, 1947
RP NO. 723 OF 2025
AGAINST THE JUDGMENT DATED 12.06.2025 IN RCRev. NO.49
OF 2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/REVISION PETITIONER:
MARIAMMAJOY JOHN, AGED 76 YEARS, W/O. LATE JOY
VELLURUZHATHIL JOHN, UZHATHIL HOUSE,
VAZHARMANAGALAM, CHENGANNUR P.O., CHENGANNUR
VILLAGE, CHENGANNURTALUK, ALAPPUZHA DISTRICT, PIN
- 689 121
BY ADVS.
SRI.P.HARIDAS
SHRI.BIJU HARIHARAN
SMT.SHIJIMOL M.MATHEW
SRI.P.C.SHIJIN
SMT.ROSHIN MARIAM JACOB
SMT.PRAJISHA O.K.
RESPONDENTS/RESPONDENTS:
1 RAJENDRAN, AGED 53 YEARS, S/O. LATE
PONNAPPANPILLAI, GOVINDAVILASAM,
KEEZHCHERIMELMURI, CHENGANNUR VILLAGE, ALAPPUZHA
DISTRICT, PIN - 689 121
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
8
2 RADHAKRISHNAN, AGED 51 YEARS, S/O. LATE
PONNAPPANPILLAI, THATTARETHUVEEDU, KUTTOOR P.O.,
THIRUVALLA. PATHANAMTHITTA DISTRICT, PIN - 689 102
3 LEELAMANI, AGED 54 YEARS, D/O. LATE
PONNAPPANPILLAI, THATTARETHUVEEDU, KUTTOOR P.O.,
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 102
4 SUJATHA, AGED 48 YEARS, D/O. LATE PONNAPPANPILLAI,
THATTARETHUVEEDU, KUTTOOR P.O., THIRUVALLA,
PATHANAMTHITTA DISTRICT, PIN - 689 102
5 AMBILI, AGED 40 YEARS, D/O. LATE PONNAPPANPILLAI,
THATTARETHUVEEDU, KUTTOOR P.O., THIRUVALLA.
PATHANAMTHITTA DISTRICT, PIN - 689 102
6 SHERLY JOHN, AGED 45 YEARS, D/O. MARIAMMA JOHN,
UZHATHILVEETTIL, VAZHARMANGALAMMURI, CHENGANNUR
VILLAGE, CHENGANNUR TALUK. ALAPPUZHA DISTRICT, PIN
- 689 121
7 DAVIS JOHN, S/O. MARIAMMA JOHN, UZHATHILVEETTIL,
VAZHARMANGALAMMURI, CHENGANNUR VILLAGE,
CHENGANNURTALUK, ALAPPUZHA DISTRICT, PIN - 689 121
8 SHERIN JOHN, S/O. MARIAMMA JOHN, UZHATHILVEETTIL,
VAZHARMANGALAMMURI, CHENGANNUR VILLAGE, CHENGANNUR
TALUK PATHANAMTHITTA DISTRICT, (NOW AT CENTRAL
JAIL POOJAPPURA, THIRUVANANTHAPURAM), PIN - 689
121
ADV. N ASHOK KUMAR
ADV. RISHIKESH HARIDAS
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
04.07.2025, ALONG WITH RP.718/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:49024
R.P. Nos.718, 720, 722 & 723 of 2025
9
ORDER
[RP Nos.718/2025, 720/2025, 722/2025, 723/2025]
A. Muhamed Mustaque, J.
These review petitions are filed as there was no direction
to allow both parties to adduce additional evidence.
2. Having considered the issue which was decided
by this Court, it is appropriate that both parties are allowed to
adduce additional evidence in support of their claim.
These review petitions are disposed of with the above
observations and directions.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
JOHNSON JOHN
JUDGE
PR
