GURUVAYUR DEVASWOM MANAGING COMMITTEE Vs. SATHYAN

JUDGEMENT

(1.) Heard Sri P. Gopal, the learned Standing Counsel for the Review Petitioner, Guruvayur Devaswom Managing Committee and the learned counsel for the respondents. According to the learned Standing Counsel for the Review Petitioner, the "Court", defined in Sec. 2(d) of the Guruvayoor Devaswom Act, 1978, means:

(2.) The incident involved in the case had occurred at the premises of Puthalath Ayyappa Kshethram at Vadanappalli, which is far away from the Guruvayoor Temple, when an elephant belongs to the Guruvayur Devaswom brought to that temple for the festival ran amok.

(3.) According to the learned Standing Counsel for the Review Petitioner, this Court has not considered the decisions in Vasudevan Namboodiri v/s. Parameswaran Namboodiripad : 2014 (3) KHC 345 : 2014 (3) KLT 386 : ILR 2014 (3) Ker. 589 : AIR 2014 Ker. 190 and also in Pandit v/s. Sree Krishna Swamy Devaswom : 2015 (3) KHC 895 : 2015 (3) KLT 628 : 2015 (3) KLJ 401 : ILR 2015 (4) Ker. 821 while passing the order.