SECRETARY, K.S.E. BOARD Vs. PUTHUPARAMBIL JAMEELA

JUDGEMENT

(1.) THIS appeal by the Kerala State Electricity Board comes up with an application seeking condonation of delay of 128 days. Notwithstanding the fact that we are not satisfied that sufficient cause has been shown in the affidavit to condone delay, we have heard the learned counsel for the parties on the merits of the appeal, as well.

(2.) THE fact that the predecessor -in -interest of the plaintiffs died of electrocution on 19.07.1999 is not in dispute.

(3.) IT is the admitted position that Rs. 25,000/ - was granted by the KSEB as ex gratia.