SHIBI Vs. P. DILEEP KUMAR

JUDGEMENT

(1.) THIS application is to review the judgment dated 12.11.2012 in R.S.A. No. 1353 of 2012 whereby the judgment and decree of the learned second Additional Sub Judge, Ernakulam in A.S.No.9 of 2012 was confirmed.

(2.) THE main grounds for review are that the petitioners do not have any access to the plaint C schedule and that the judgment and decree of this Court stands in the way of petitioners gaining access through plaint A schedule. There is also a contention that records in O.S.No.939 of 2012 filed by the petitioners would not justify the grant of decree in favour of the respondents.

(3.) I have heard the learned counsel for the respondents as well.