Kerala High Court
P.C.Ganga vs P.C.Ganga on 16 July, 2013
Author: Babu Mathew P. Joseph
Bench: Thottathil B.Radhakrishnan, Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
WEDNESDAY, THE 2ND DAY OF MARCH 2016/12TH PHALGUNA, 1937
RP.No. 267 of 2014 () IN RFA.239/2008
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AGAINST THE ORDER/JUDGMENT IN I.A.NO.4297 OF 2010 IN RFA
239/2008 of HIGH COURT OF KERALA DATED 16.07.2013
REVIEW PETITIONER(S)/RESPONDENTS 5 &6/RESPONDENTS 5&6 :
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1. P.C.GANGA,
D/O P.C. ANUJATHI THAMPURATTI, FLAT NO 6A
PENTIUM AISWARYA VERTICAL HOME, GOVINDAPURAM
NEAR VILAYANAD DEVI TEMPLE,
KOMMERI P.O, PIN - 673007
KOZHIKODE DISTRICT
2. P.C. MEERA,
D/O P.C. ANUJATHI THAMPURATTI, VENMADOM
BHARAMADATTAN ROAD, CHERPULASSERY P.O,
PIN - 679503, PALAKKAD DISTRICT
BY ADVS.SRI.D.KRISHNA PRASAD
SMT.S.SANTHY
RESPONDENT(S)/(PETITIONER AND RESPONDENTS 1 TO 4,7 AND 8/
APPELLANT AND RESPONDENTS 1 TO 4,7 AND 8:
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1. VALLUVANATTUDAYA VADAKKARA SWAROOPAM,
ENNA ONNUKURE AYIRATHIL O.A VALLABHA
RAMA RAJA STHANI ALIAS RAJENDRAN
S/O. MANJERI KOVILAKATH PARVATHY THAMPURATTI
KODUNGALLUR, THRISSUR DISTRICT
2. YOGAKSHEMAM KURIES AND LOANS LTD,
REPRESENTED BY ITS MANJERI BRANCH MANAGER
NILAMBUR ROAD, ERNAD TALUK, MANJERI P.O
PIN - 676 121, MALAPPURAM DISTRICT.
RP267/14
3. AYIRANAZHI KOVILAKATH KRISHNAKUMAR,
S/O ONNUKURE AYIRATHIL VALLABHA RAMA
RAJA STHANI ALIAS
MANJERI KOVILAKATH MANAVIKRAMAN THIRUMULPAD
KUMARAKRIPA, MANJERI, ERNAD TALUK
MANJERI P.O, 676121, MALAPPURAM DISTRICT
4. P. BALACHANDRAN,
S/O MANJERI KOVILAKATH KUHNIKKAVU THAMBATTY
MANJERI KOVILAKOM, ERNAD TALUK, MANJERI P.O
676121, MALAPPURAM DISTRICT.
5. THEKKUMPARAMBATH VASUDEVAN NAMBOOTHIRI,
S/O T.M. VASUDEVAN NAMBOOTHIRI
THE KUMPARAMBATH ILLOM, KARALMANNA 679 506
PALAKKAD DISTRICT
6. THE STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR,
MALAPPURAM
CIVIL STATION MALAPPURAM, CIVIL STATION P.O
MALAPPURAM.
7. THE A.E.O,
MANKADA, PERINTHALMANNA TAUK, MANKADA P.O
679324, MALAPPURAM DISTRICT.
R2 BY SRI.N.M.MADHU
R6 & R7 BY ADV.SOJAN JAMES, GOVERNMENT PLEADER
R4 BY SRI.K.M.KURIAN
R1 BY SRI.SAJU.S.A
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
02-03-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
jg-16/3
THOTTATHIL B.RADHAKRISHNAN &
BABU MATHEW P. JOSEPH, JJ.
....................................................................
R.P.No.267 of 2014
in
I.A.No.4297 of 2010
in
R.F.A.No.239 of 2008
....................................................................
Dated this the 2nd day of March, 2016.
O R D E R
Thottathil B.Radhakrishnan, J.
This review petition is filed seeking review of an order passed under Section 24 of the Code of Civil Procedure withdrawing two appeal suits on the file of the Additional District Court (Adhoc-II), Manjeri to this Court to be heard and disposed of along with RFA No.239 of 2008.
One of the critical issues which have to be decided in all the three appeals is as to who is eligible to claim amounts on behalf of Valluvanattudaya Vadakkara Swaroopam. The issues relate to certain amounts lying with a chit company. Obviously, it is in the best interest of all parties concerned, that consolidation of the appeals is sustained. Though the order sought to be reviewed does not vividly give reasons, we are of the view that the said order has RP267/14 -2- to stand for the aforenoted reasons. This application for review does not merit acceptance, since there is no error apparent on the face of the record of the order sought to be reviewed. This review petition, therefore, fails.
In the result, this review petition is dismissed.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (BABU MATHEW P. JOSEPH, JUDGE) jg-2/3