M. AMMASIAMMAL Vs. GENERAL MANAGER SOUTHERN RAILWAYS

JUDGEMENT

(1.) A thumbnail sketch of the germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(2.) THE learned Senior Counsel appearing for the respondents, placing reliance on the grounds of revision and also the following two decisions, viz.

(3.) THE point for consideration is as to whether there is any sufficient reason for condoning the delay of 45 days?