Suresh M.R vs Vasanthakumar

Sathish Ninan, J.

The petitioner in the original petition seeks for review of the judgment dated 16.12.2019 whereunder the original petition was dismissed.

I  have  heard  the  learned  counsel  on  either side.

While disposing of the original petition, this Court failed to consider all the reliefs which were sought for in the original petition, is the ground on which the review is sought for.

The original petition was filed and argued by another counsel. In the original petition, the counsel on either side were heard elaborately. The contentions urged and the reliefs that were sought for at the time of arguments were considered and the impugned judgment was passed. A review cannot be made as rehearing of the original petition in disguise. No grounds are made out to entertain the review petition.

The review petition fails and is dismissed.