KERALA STATE ELECTRICITY BOARD Vs. FR JOSEPH NAMBIKATH

JUDGEMENT

(1.) C.M.Appln.No.190 of 2014

(2.) Additional respondents 2 and 3 who are sought to be impleaded as the legal heirs of the deceased sole respondent have filed a counter affidavit dated 14.9.2017. In paragraph 3 thereof, the third respondent has averred that no cogent reason whatsoever has been stated in the affidavit filed in support of the application to condone the delay. In paragraph 4, he has averred that the averments in paragraph3 of the affidavit are false, evasive and incorrect.

(3.) It is evident from the affidavit filed in support of the application that the petitioner has not shown sufficient cause to condone the delay of 119 days in filing the review petition. However, the petitioner being a public sector undertaking which is presently a company, I am of the opinion that a lenient view can be taken, the delay in filing the review petition condoned and the review petition heard and decided on the merits. In such circumstances, notwithstanding the vehement opposition by the learned counsel for the respondents, I allow the application and condone the delay of 119 days in filing in C.R.P.No.222 of 2008.