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Judgment
A. Badharudeen, J
This Review Petition has been filed under Order 47 Rule 1 of the Code of Civil Procedure and the review petitioners want to review a well considered order dated 21.02.2022 in C.R.P.No.209/2019, rendered by this Court.
According to the learned counsel for the review petitioners, there is apparent error on the face of records and the impugned order is liable to be set aside.
Whereas the learned counsel for the respondent/revision petitioner submitted that this Court passed the order dated 21.02.2022 in C.R.P.No.209/2019 after analysing the facts of the case in detail, against which the review petitioners filed S.L.P(C).No.5526/2022 before the Honourable Supreme Court. The Honourable Supreme Court dismissed the S.L.P holding as under:
“We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.”
Therefore, this Review Petition has been filed, after dismissal of the S.L.P, with ulterior motive to delay the final decree proceedings and separation of the shares as per the preliminary decree.
On perusal of the order impugned, it could be gathered that this Court analysed the facts and circumstances which led to passing of common order in I.A.Nos.1811/2017 and 1812/2017 dated 04.02.2019 in O.S.No.360/2012 on the files of the Sub Court, Tirur, and thereafter the impugned order has been passed. In fact, no error on the face of records is available to review the order dated 21.02.2022 in C.R.P.No.209/2019. The Honourable Supreme Court also hesitated to interfere with the order, in any manner.
In view of the matter, this Review Petition must fail and is accordingly dismissed.