Kerala High Court
Leela Amma vs Aravindaksha Menon on 13 November, 2009
Bench: P.R.Raman, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 969 of 2009()
1. LEELA AMMA, D/O.LAKSHY AMMA, PULIPPARA
... Petitioner
2. VISALAKSHY D/O.LAKSHMY AMMA,
3. KUNHILAKSHMY AMMA D/O.LAKSHY AMMA, PULI
Vs
1. ARAVINDAKSHA MENON, PULIPPARA HOUSE,
... Respondent
2. KUMARI, D/O.LATE ACHUTHA MEON
3. SARASWATHY, -DO -DO
4. SULOCHANA -DO -DO
5. PARVATHY -DO- -DO
6. BHAVANI W/O. LATE GANGADHARAN,PULIPPARA
7. SREELATHA, D/O.LATE KAMALAM,
8. REGHUKUMAR, S/O.LATE KAMALAM -DO- -DO
9. MUKUNDAN MENON S/O.LATE PULIPPARA
10. DAKSHAYANI AMMA, W/O.LATE PULIPPARA
11. GOPI, S/O.DAKSHAYANI AMMA, NOW
12. GANGADHARAN D0 -DO
13. KARTHIYANI AMMA W/O.LATE MADHAVA MENON,
14. JAYA, W/O.LATE VISWANATHAN NOW RESIDING
15. AMBILI, D/O.LATE VISWANATHAN DO DO
16. MADHU, -DO DO-
17. SUBHADRA, D/O.MADHAVA MENON -DO-
18. VENUGOPALAN S/O. -DO- -DO-
19. VIJAYAN, -DO- -DO-
20. SETHUMADHAVAN, S/O.LATE MADAHAVA MENON
21. RADHAMANI,D/O. LATE MADHAVA MENON -DO-
22. NANDAKUMAR, -DO-
23. THANKAM, W/O. PURUSHOTHAMAN,
24. RADHAKRISHNAN, S/O.THAMKAM DO DO
25. VENUGOPAL -DO -DO -DO
26. RAJAGOPAL DO- -DO
27. JANAKI AMMA, DO- DO-
28. RAGHAVAN, S/O.LATE SIVASANKARA MENON,
29. VIJAYAN, S/O.LATE SIVASANKARA MENON,
30. KUMARAN, -DO- -DO-
31. NARAYANANKUTTY, S/O. -DO -DO
32. HARIDAS -DO -DO
33. MURALI -DO- -DO-
34. THANKAM, W/O.LATE RAGHAVA MENON,
35. SATHI D/O.THANKAM, -DO -DO
36. SYAMALA -DO -DO
37. CHANDRAN -DO- -DO
38. DEVI, W/O.LATE DAMODARA MENON,
39. VALSALA D/O.DEVI, C/O.P.DAMODARA MENON
40. VISWANATHAN, S/O.DEVI, -DO -DO
41. MOHANAN, S/O. -DO -DO
42. JAYASREE, -DO- -DO
43. KOMALAVALLY, D/O.VENUGOPALA MENON,
44. MAYA, D/O.KOMALAVALLY -DO- -DO-
45. DAYA, -DO- -DO-
46. DEEPA -DO- -DO-
47. NANDINI,. W/O.LATE PRABHAKARA MENON,
48. AJITH S/O.NANDINI, -DO- -DO-
49. ASHA D/O. -DO- -DO-
50. KRISHNAN NAIR, H/O.LATE JANAKI AMMA(DIED
51. GOPALAKRISHNAN, S/O.LATE JANAKI AMMA
52. KALLIYANIKUTTY @ VESAMMA, D/O.LATE
53. SUBHADRA, D/O.LATE JANAKI AMMA,
54. ARAVINDAKSHAN S/O. -DO- -D0
For Petitioner :SRI.P.R.VENKETESH
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MR. Justice P.BHAVADASAN
Dated :13/11/2009
O R D E R
P.R.RAMAN & P.BHAVADASAN
------------------------------- R.P.No.969 of 2009 in A.S.No.214 of 2002
------------------------------- Dated this the 13th November, 2009 O R D E R Raman, J.
The appeal was dismissed as against the respondents who were not served with notice. Though paper publication was ordered, the draft was not submitted for approval. Now a draft is submitted and seeks for review of the judgment. Since the appeal was dismissed for default and the defect has been cured, the order passed in the appeal dismissing the same as against those who were not served is set aside. The appeal is restored to file. Post the appeal before the appropriate Court for hearing.
The Review petition is allowed as above.
P.R.RAMAN, JUDGE P.BHAVADASAN, JUDGE nj.