SUNI THOMAS Vs. BIJU VARGHESE

JUDGEMENT

(1.) HAVING regard to the grounds raised in this Review Petition and the submissions addressed at the Bar by Sri. P. Babu Kumar, counsel for the review petitioner and Sri. Babu Karukapadath, counsel for the respondent, we dispose of the R.P. in the following terms without disturbing the order that is sought to be reviewed. The petitioner who is the father of the child, will take the child to Marian Medical Centre, Pala on 24.12.2012 so that the child can undergo spirometry testing. Petitioner and child need remain in the hospital only from 10 am to 12 O' clock on 24.12.2012. It is the obligation of the petitioner to make all arrangements with the doctor and the hospital to have the test conducted within the above two hours. R.P. is disposed of with the above directions.