P K RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The respondent-State of Kerala and another filed Miscellaneous First Appeal No. 316/96 against the judgment and decree of the learned Sub-Court at Kollam in Arbitration Application No. 108/92. The appeal was barred by 565 days. The respondents filed an application seeking condonation of delay and by the order impugned herein, that delay was condoned. The impugned order reads thus:

(3.) It would be noticed from a perusal of the impugned order (supra) that the Court has not recorded any satisfaction that the explanation for the delay was either reasonable or satisfactory, which is essential pre-requisite to condonation of delay.