LAWS(KER)-2007-1-74

STATE OF KERALA Vs. AMMINI

Decided On January 03, 2007
STATE OF KERALA Appellant
V/S
AMMINI, GEORGE Respondents

JUDGEMENT

(1.) The review petitioner is the respondent in L.A.A. 237/2004. The prayer in the C.M. Application was to condone the delay of 2669 days in filing the appeal.

(2.) As per the order sought to be reviewed, the delay was condoned. Feeling aggrieved, the respondent in the L.A.A has filed this review petition. It is contended that the delay was condoned without affording an opportunity to the review petitioner to file objections. It is also contended that for condoning the inordinate delay no satisfactory explanation was furnished by the applicant. The above contention is raised on the ground that the affidavit filed by the respondent is evasive and not supported by reliable materials to establish that she was physically indisposed for such a long period.

(3.) We have heard counsel appearing for the respondent. He has made submissions in support of the order passed in the C.M. Application condoning the delay.