P. RADHAKRISHNAN Vs. KAMALAKSHI BALAKRISHNAN

JUDGEMENT

(1.) THE review petition is directed against the order in I.A.1141 of 2012 in R.F.A. No.28 of 2010 which was disposed of by order dated 28.9.2012.

(2.) BEFORE going to the review petition, in order to understand the scope and propriety of the review petition, it will be necessary to refer to a few facts.

(3.) ON various occasions when the matter came up before this court, knowing the consequences of the decree and the impact it could have on a prestigious and well run institution, various suggestions were made to have the matter amicably settled. From the proceedings, it would be abundantly clear that the court was more concerned with the welfare and the proper running of the institution and its fate. By the internal bickerings between the parties, the institution alone stood to loose and infact all the issues that arose in the suit could have been settled out of court amicably.