STATE OF KERALA Vs. JOSE THOMAS

JUDGEMENT

(1.) THERE is a delay of 616 days in filing the appeal against L.A.R.52/02 on the file of the Sub Court, Thodupuzha. It is a common judgment in L.A.R.51 and 52 of 2002. It is brought to our notice that there is no appeal against the said judgment. It is seen from the judgment that the properties covered by both the reference cases remain as contiguous holding of rubber plantation. Still further, it is seen that the Reference Court, after discussing the entire evidence, has made a reasonable fixation. All that apart, no satisfactory explanation is offered for the inordinate delay of 616 days. For all the above reasons, we dismiss the delay petition as well as the appeal.