MILDRIT FERNANDEZ Vs. TREESA ROCKY

JUDGEMENT

(1.) THIS petition is filed by the 2nd appellant in R.S.A. No.771 of 2003 for a review of certain directions made in the judgment dated 21.08.2012.

(2.) PETITIONER and the 1st appellant in R.S.A. No.771 of 2003 are persons claiming under the late Joseph. The Second Appeal was directed against the judgment and decree of the learned Munsiff, Kochi in O.S. No.179 of 1994 injuncting alienation of the entire suit property (including the share of the late Joseph) as confirmed by the learned Sub Judge, Kochi in A.S. No.121 of 2001.

(3.) THE learned counsel for the petitioner, in the circumstances requested that the judgment dated 21.08.2012 may be reviewed accordingly.