VALSALA ALIAS KOMALAM Vs. RAJAMMA

JUDGEMENT

(1.) NOTICE of this proceeding has been served on the counsel for respondents in the court below and the learned counsel for petitioner has filed a memo to that effect. That amounts to sufficient service of notice under Rule 59 of the Rules of the High Court of Kerala.Hence service of notice on respondents is declared as sufficient.

(2.) PLAINTIFF in O.S. No.290 of 2008 of the court of learned Munsiff, Kottarakkarais the petitioner before me. She sued respondents for a declaration of her 2/12 right in the property, partition and other reliefs. There was an ex parte judgment and decree in favour of petitioner which was later set aside and case was listed for trial on 24.06.2010. Petitioner filed Ext.P4, proof affidavit and marked Exts.A1 and A2. It is submitted that petitioner was not subjected to cross-examination and that learned Munsiff wrongly recorded that there was no oral evidence and posted the case on 26.06.2010 after hearing both sides. Thereafter case was posted for re-hearing on several dates and judgment was pronounced on 18.09.2010 dismissing the suit finding that title claimed by petitioner is not proved by oral or documentary evidence. Thereon petitioner filed Ext.P6, application for review of Ext.P5, judgment. It is submitted that application was not posted for hearing but was dismissed by Ext.P7, order stating that the application is not filed within time. Exhibit P7, order dismissing Ext.P6, application is under challenge. Learned counsel submitted that Ext.P6 was not posted for hearing and that in fact there was no delay in filing the application. Petitioner applied for copy of judgment on 24.09.2010, got it on 06.10.2010 and filed the application for review on 20.10.2010. Learned counsel contends that petitioner was entitled to get 30 days from 20.10.2010, less the time taken for applying for certified copy of the judgment dated 18.09.2010 (18.09.2010 till 24.09.2010). It iswithout noticing the above fact that learned Munsiff dismissed the application.