Kerala High Court
The New India Assurance Company Ltd vs Hydrose on 29 October, 2008
Author: Koshy
Bench: J.B.Koshy, P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 970 of 2008()
1. THE NEW INDIA ASSURANCE COMPANY LTD.,
... Petitioner
Vs
1. HYDROSE, AGED ABOUT 36 YEARS,
... Respondent
2. SREEJITH K., S/O.SREEDHARAN K.,
3. JAYAKUMAR, JAYAVILASAM,
For Petitioner :SRI.P.R.RAMACHANDRA MENON
For Respondent : No Appearance
The Hon'ble MR. Justice J.B.KOSHY
The Hon'ble MR. Justice P.N.RAVINDRAN
Dated :29/10/2008
O R D E R
J.B. Koshy & P.N.Ravindran, JJ.
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R.P. No. 970 of 2008 in M.A.C.A.No.1380 of 2008
--------------------------------------- Dated this the 29th day of October, 2008 Order Koshy,J.
Conditions of the policy will govern the field and we see no ground to review the judgment. A review petition cannot be equated to an appeal or a petition for rehearing of the matter. The review petition is dismissed.
J.B.Koshy Judge P.N.Ravindran Judge vaa R.P.No./2008 in W.A.No./2007 2 J.B. KOSHY AND P.N.RAVINDRAN,JJ.
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R.P. No.970/2008 in M.A.C.A.No. 1380/2008-------------------------------------
Order Date:29th October,2008