Kerala High Court
Dr.Lakshmi S.Purushothaman vs C.Nagamma on 18 December, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 1ST DAY OF FEBRUARY 2013/12TH MAGHA 1934
RP.No. 3 of 2013 (O) IN OP(C).4342/2012
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AGAINST THE JUDGMENT IN OP(C).4342/2012 of HIGH COURT OF KERALA DATED
18-12-2012
REVIEW PETITIONER(S):
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DR.LAKSHMI S.PURUSHOTHAMAN,
D/O.LATE K.V PURUSHOTHAMAN
KEEZHARA VEEDU, IRINJALAKUDA VILLAGE, MUKUNDAPURAM TALUK
TRICHUR DISTRICT
BY ADV. SMT.S.KARTHIKA
RESPONDENT(S):
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1. C.NAGAMMA
W/O.KUMARA SWAMI PILLAI, OOTTUKUZHI VILAKOM PURAYIDOM
KUNNATHUKAL VILLAGE, CERIKAKOLLA DESOM,
VELLARADA PANCHAYAT
2. RAJA RAJESWARY
D/O.NAGAMMA OF DO DO
OOTTUKUZHI VILAKOM PURAYIDOM,
KUNNATHUKAL VILLAGE, CHERIKOLLA DESOM
VELLARADA PANCHAYAT
3. BHUVANESWARI
D/O.NAGAMMA OF DO DO
4. AMBIKA
D/O.NAGAMMA OF DO DO
5. CHANDRIKA
D/O.NAGAMMA OF DO DO
6. SREEMURUKAN
S/O.KUMARA SWAMI PILLAI OF DO DO
7. GOPAKUMAR
S/O.KUMARA SWAMI PILLAI OF DO DO
R.P.No.3 of 2013
: 2 :
8. SARASWATHI PURUSHOTHAMAN (DIED)
KEEZHARA VEEDU, IRINJALAKUDA VILLAGE
MUKUNDAPURAM TALUK
TRICHUR DISTRICT
9. MALU NAGAMMA (DIED)
OOTTUKUZHIVILAKOM PURAYIDOM, CHERIYAKOLLA DESOM
KUNNATHUKAL VILLAGE, KUNNATHUKAL P.O
10. MALU CHINNAMMA
DO DO DO
11. MALU ESAKKI
DO DO DO
12. VELAYUDHAN PILLAI (DIED)
KEEZHARUKU EZAKI, MANGALATHU VEEDU
NAGERCOIL, KANAYAKUMARI DISTRICT.
13. GANESHAN PILLAI, DO. DO. DO.
14. PANDARA PILLAI, KUMARA SWAMI PILLAI
OOTTUKUZHIVILAKOM PURAYIDOM, CHERIYAKOLLA DESOM
KUNNATHUKAL VILLAGE, KUNNATHUKAL P.O
15. CHINNAMMA KOLAMMA, DO. DO. DO.
16. MEENAKSHI CHELLAMMA, DO. DO. DO.
17. VELAYUDHAN PILLAI SIVATHANU PILLAI, OF DO. DO. DO.
18. VELAYUDHAN PILLAI SWARNAMUTHU PILLAI, OF DO. DO. DO.
19. VELAYUDHAN PILLAI, MUTHUKRISHNAN PILLAI, OF DO. DO. DO.
20. CHELLAMMA MUTHAMMA OF DO. DO. DO.
21. CHELLAPPAN PILLAI NADARAJA PILLAI OF DO. DO. DO.
22. KOLAMMA CHANDRIKA, OF DO. DO. DO.
23. KOLAMMA THANKAM, OF DO. DO. DO.
R BY SRI.R.GOPAN
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
01-02-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
V.CHITAMBARESH, J.
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R.P.No.3 of 2013 in O.P.(C) No. 4342 of 2012
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Dated this the 1st day of February, 2013
O R D E R
The identification and delivery of the property if already done in the earlier stage of E.P.No.7/1994 shall be taken into consideration by the court below in passing final orders. The entire exercise shall be completed within a period of two months from the date of this order without fail.
The Review Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.