Cochin Devasom Board vs Unni P. T
2024 Latest Caselaw 11003 Ker

Kerala High Court

Cochin Devasom Board vs Unni P. T on 12 April, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE G.GIRISH
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
               CM.APPL.NO.1/2024 IN MFA (ECC) NO. 13 OF 2024
  ECC 25/2016 OF THE COURT OF THE COMMISSIONER FOR EMPLOYEES COMPENSATION
                      (INDUSTRIAL TRIBUNAL), ALAPPUZHA
APPLICANT/APPELLANT:

     COCHIN DEVASOM BOARD REPRESENTED BY ITS SECRETARY, COCHIN DEVASOM
     BOARD BUILDING, SWARAJ ROUND N, THRISSUR, PIN - 680001

RESPONDENTS/RESPONDENTS:

  1. UNNI P.T, PALIYAM PARAMBIL HOUSE, PRIYADARSINI ROAD, PUTHUVYPE P.O.
     COCHIN - PIN - 682508
  2. PARVATHY UNNI, W/O.UNNI P.T, PALIYAM PARAMBIL HOUSE, PRIYADARSINI
     ROAD, PUTHUVYPE P.O. COCHIN- PIN - 682508
  3. ASWATHY P.U, D/O.UNNI P.T, PALIYAM PARAMBIL HOUSE, PRIYADARSINI
     ROAD, PUTHUVYPE P.O. COCHIN- PIN - 682508
  4. THE SECRETARY, M/S. SREE SUBRAMANYASWAMY KSHETRA UPADESAKA SAMITY,
     ELAMKUNNAPPUZHA SREE SUBRAMANYA SWAMI TEMPLE, ELAMKUNNAPPUZHA,
     ERNAKULAM, PIN - 682503
  5. GOPALAKRISHNAN V.K, S/O KARTHIKEYAN, VADAKKUMKAT HOUSE, PUTHUVYPE
     P.O., COCHIN- PIN - 682508
  6. UNITED INDIA INSURANCE COMPANY LIMITED,CITY BRANCH, OFFICE NO.1, JOS
     TRUST BUILDING, CHITTOOR ROAD, ERNAKULAM, KOCHI- PIN - 682035

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 585 days in filing the above MFA (ECC).
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.K.P.SUDHEER, Advocate for the applicant and of M/S.PAULSON C
VARGHESE, C.V.VEENA, Advocates for Rspondents 1 to 3 and SMT.Jayasree S.,
Advocate for the Respondent 6, the court passed the following:




                                                            P.T.O.
                              G.GIRISH, J.
              ---------------------------------------------
                   MFA (ECC).No. 13 of 2024
          ------------------------------------------------------
                Dated this the 12th day of April, 2024.

                             ORDER

The appellant has filed this application for

condonation of delay of 585 days in filing the appeal.

2. It is stated that the appellant came to know about

the pronouncement of the judgment belatedly, and hence

there occurred the delay in filing appeal.

3. Having regard to the above reason stated in the

affidavit in support of this application I deem it appropriate

to allow condonation of delay subject to payment of costs of

Rs.5,000/- to the respondents 1 to 3.

4. In the result, the application stands allowed

subject to payment of costs Rs.5,000/- to respondents 1 to

3.

The delay of 585 days in filing the appeal will stand

condoned subject to compliance of the above direction for

payment of costs within 30 days from today.

Heard.

Post on 21.05.2024.

There will be an interim stay till 21.05.2024.

Call for trial court records.

Post on 21.05.2024.

Sd/-

G.GIRISH JUDGE

LEK

12-04-2024 /True Copy/ Assistant Registrar