Kerala High Court
Manju G vs The Manager on 18 March, 2013
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
THURSDAY, THE 12TH DAY OF DECEMBER 2013/21ST AGRAHAYANA, 1935
RP.No. 349 of 2013 (P)
-----------------------------
AGAINST THE JUDGMENT IN WP(C) 4948/2013
OF THIS HONOURABLE COURT DATED 18/03/2013
----------------------
REVIEW PETITIONERS :
-----------------------------------
1. MANJU G.,
D/O.GOPINATHAN T., THALAPULLI HOUSE, THRIKKADEERI P.O.,
OTTAPPALAM, PALAKKAD DISTRICT.
2. GOPINATHAN T.,
THALAPULLI HOUSE, THRIKKADEERI P.O., OTTAPPALAM
PALAKKAD DISTRICT.
3. SUJA V.R.,
W/O.GOPINATHAN T., THALAPULLI HOUSE, THRIKKADEERI P.O.,
OTTAPPALAM, PALAKKAD DISTRICT.
BY ADV. SRI.V.K.MOHAMMED YOUSUF
RESPONDENTS :
--------------------------
1. THE MANAGER,
STATE BANK OF TRAVANCORE
ANANGADI BRANCH, PALAKKAD DISTRICT.
2. THE ZONAL MANAGER
STATE BANK OF TRAVANCORE, REGIONAL OFFICE
PALAKKAD-14.
3. DISTRICT COLLECTOR
PALAKKAD.
R1 & R2 BY ADV. SRI.T.SETHUMADHAVAN, SC
R3 BY GOVT. PLEADER SRI. GITHESH R.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 12-12-2013,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
ANTONY DOMINIC,J.
-------------------------------------------------------
R.P. No.349 of 2013 in WP(C) No.4948 of 2013
-------------------------------------------------------
Dated this the 12th day of December, 2013
ORDER
This review petition is filed pointing out that the judgment was rendered without taking note of the principles laid down by this Court in Vasantha Kumari v. State Bank of Travancore (2012 (1)KLT 755). However, the aforesaid judgment has been reversed by a Division Bench of this Court in State Bank of Travancore v. Vasantha Kumari (2013(1) KLT 649). Obviously, therefore, there is no force in the contention raised.
Review petition is dismissed.
ANTONY DOMINIC, JUDGE cms