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Judgment
A. Muhamed Mustaque, J
This review petition is filed seeking review of judgment dated 11.01.2024 in MFA(MHA) No.1 of 2023.
There is a factual mistake in the judgment in regard to the instruments executed by Sri.Gopalan Nair with respect to his share as well as the share of Sri.Raman Nair in favour of the review petitioner/appellant and respondents/respondents. It is submitted that he executed five instruments including the one mentioned in the judgment. The following are the instruments;
Sl.
No.
Date
Document
In favour of
Extent
1
05-04-01
Settlement Deed No.1458/2001 of
Puthencruz SRO
Suseela (appellant)
4 Ares and
44 Cents of land
2
09-04-01
Sale Deed No.1507/2001 of
Puthencruz SRO
Sivan @ Parameswaran (1st respondent)
21.01 Ares of land
3
09-04-01
Registered Will Deed No.48/2001 of Puthencruz SRO
Sivan @ Parameswaran (1st respondent) (A schedule in the Will)
21.01 Ares of land
4
09-04-01
Sale Deed No.1508/2001 of
Puthencruz SRO
Satheesh Kumar
18.32 Ares of land
5
09-04-01
Registered Will Deed No.48/2001 of Puthencruz SRO
Satheesh Kumar (2nd respondent) (B schedule in the Registered Will)
24.50 Ares of land
This narration of instruments would also form part of the judgment. Consequently, the words “a settlement deed” come in the last paragraph of the judgment shall be corrected as “the above said deeds”.
The review petition is disposed of and the judgment is modified to the above extent.