NELLIKKAPARAMBIL ABDURAHIMAN KOYA Vs. NELLIKKAPARAMBIL MUNEER

JUDGEMENT

(1.) The review petitioner is the respondent in O.P.(C) No.1234 of 2020. As per the judgment dated 7.9.2020, this Court, inspite of the judgment in O.P. (C) No. 1124 of 2019, granted time to file the written statement on or before 15.9.2020. A further direction was also given to the court below to dispose of the case within a period of one month from 15.9.2020 if the written statement is filed and also held that if not, the earlier judgment and decree will stand revived. Thereafter, this petition is filed to review the said judgment.

(2.) It is well settled that a review petition can be entertained only on the ground of an error apparent on the face of record and not on any other ground. The scope of review jurisdiction has been considered by the Apex Court and this Court by a catena of decisions and the law on this point is well settled.

(3.) Some of the decisions in which the scope of review has elaborately considered by the Hon'ble Supreme Court are referred hereunder: