MUTHAVVA P. Vs. LAND TRIBUNAL AND ORS.

JUDGEMENT

(1.) THIS review petition is filed seeking review of the order dated 29.03.2014 passed by this Court IN L.R.R.P. No. 57/98. There is delay of 797 days in filing the Review Petition.

(2.) THERE is delay of 7453 days in filing the application to bring the legal representatives of deceased respondent No. 2 on record. I have heard the leaned counsel for the petitioner on the applications filed and as also on the merits of the case.

(3.) BASED on the applications and the objections, this Court considered the question whether the review petitioner herein had made out sufficient cause for condoning the delay in filing the application for setting aside abatement and to bring the legal representatives on record. This Court after hearing both parties and on perusal of the contents of the affidavit and objections, has come to the conclusion that no sufficient cause had been made out for condoning the delay and allowing the application filed to bring the legal representatives of deceased revision petitioner Smt. P. Muthawwa and also to bring the legal representatives of deceased 2nd respondent on record by setting aside abatement. This Court has assigned detailed reasons to come to the said conclusion. It is this order that is sought for being reviewed.