Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.210 OF 2021
IN
REVIEW PETITION (CIVIL) NO.1182 OF 2018
IN
CIVIL APPEAL NO.2793 OF 2012
MARAYAMMAL & ORS. Petitioners
VERSUS
K.S. VENKIDUSAMY & ANR. Respondents
O R D E R
Application seeking oral hearing is rejected.
We have gone through the curative petition and the
relevant documents.
In our opinion, no case is made out within the
parameters indicated in the decision of this Court in
Rupa Ashok Hurra vs. Ashok Hurra & Another, (2002) 4 SCC
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.03
15:25:21 IST
Reason:
388 .
2
The Curative Petition is, therefore, dismissed.
...........................CJI.
(Uday Umesh Lalit)
............................J.
(Dr. Dhananjaya Y. Chandrachud)
............................J.
(Sanjay Kishan Kaul)
New Delhi,
August 30, 2022