Kerala High Court
Narayanan Raveendran vs Leelamma Jacob
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
MONDAY, THE 19TH DAY OF JUNE 2017/29TH JYAISHTA, 1939
RP.No. 803 of 2011 (D) IN SA.523/1996
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AGAINST THE JUDGMENT DATED 20.05.2010 IN SA 523/1996 of HIGH
COURT OF KERALA
PETITIONER(APPELLANT/APPELLANT/DEFENDANT):
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NARAYANAN RAVEENDRAN, VALIAPARAMBU VEETTIL,
PUNNAPRA MURY, PUNNAPRA VILLAGE.
BY ADV. SRI.M.V.MATHEW
RESPONDENT(RESPONDENT/RESPONDENT/PLAINTIFF):
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LEELAMMA JACOB, RESIDING AT MAMPALLYIL, KOMANA MURI,
AMBALAUZHA VILLAGE FROM MAMPALLIL BRAHMAMANGALAM KARA,
CHEMPU VILLAGE, VAIKAM TALUK, PIN-688561.
BY SRI.T.KURIAKOSE PETER
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD
ON 19-06-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
DSV/-
B. KEMAL PASHA, J.
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R.P. No.803 of 2011
in
S.A. No.532 of 1996
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Dated this the 19th day of June, 2017
O R D E R
~ ~ ~ ~ ~ ~ No process paid. Learned counsel for the petitioner submits that he has presently no contacts with the party and the party has not turned up. C.M.Application No.1114/2011 stands dismissed and consequently, the Review Petition stands dismissed.
Sd/-
(B.KEMAL PASHA, JUDGE) aks/19/06 // True Copy // PA to Judge