ASUMA BEEVI Vs. KASIMPILLA JAMALUDEEN

JUDGEMENT

(1.) THESE petitions are filed by the respondents 2 to 6 and 16 to 20, respectively in O.P(C).No.934 of 2013 for review of the judgment in O.P(C).No.934 of 2013.

(2.) CONSIDERING the urgency of the matter, notice was issued to the respondents on the Original Petition through special messenger and the Original Petition was posted for hearing on 11.03.2013. The Original Petition was then posted on 12.03.2013. There was no representation for the respondents in the Original Petition. Hence after hearing learned counsel for petitioner in the Original Petition, that was disposed of as per judgment dated 12.03.2013.

(3.) LEARNED counsel for the first respondent has contended that there is no error apparent on the face of record or other sufficient reason justifying a review. It is submitted that after service of notice on the review petitioners through special messenger, this Court posted the Original Petition for hearing on two days but, there was no representation for the review petitioner.