SUDHAKARAN Vs. K PADMANABHAN

JUDGEMENT

(1.) THE court below has by the order impugned condoned the delay in filing an appeal under Section 102 of the Kerala Land Reforms Act, 1963. The respondent had filed a suit for declaration and recovery of possession of the property against the petitioner. The petitioner thereupon filed an objection statement dated 31.03.2010 in the application for injunction in the suit.

(2.) THE respondent read the objection statement on 17.04.2010 and knew that the petitioner is relying on a purchase certificate in S.M.P. No. 2057/1976 of the Land Tribunal, Kodungallur. The respondent is admittedly not a party to the proceedings of the land tribunal. The respondent thereupon preferred an application for obtaining the certified copy of the order of the Land Tribunal.