PARAVOOR PUTTINGAL DEVASWOM Vs. SATHYASEELAN S/O LEKSHMANAN

JUDGEMENT

(1.) O .P.(C) No.2776 of 2012 is admitted. Respondents appear through counsel. In F.A.O.No.189 of 2012, respondent has entered appearance. Parties are referred to as appellants and respondent as in F.A.O.No.189 of 2012.

(2.) O .P.(C) No.2776 of 2012 and F.A.O.No.189 of 2012 arise from Ext.P4, order dated 13.04.2012 (in O.P.(C) No.2776 of 2012) on I.A.No.1994 of 2011 in I.A.No.907 of 2011 in O.S.No.129 of 1956 of the I Additional District Court, Kollam.

(3.) THE application for review (I.A.No.1994 of 2011) was resisted by the appellants. They contended that there is no error apparent on the face of record so that, an application for review is admissible.