KERALA STATE ELECTRICITY BOARD TRIVANDRUM Vs. T P KUNHALIUMMA

JUDGEMENT

(1.) THIS appeal is by special leave from the judgment dated 3/06/1974 of the High Court of Kerala.

(2.) THE respondent filed a petition under Sections 10 and 16 (5) of the Indian Telegraph Act 1885 read with Section 51 of the Indian Electricity Act 1910 claiming compensation against the appellant.

(3.) THE respondent filed revision petitions to the High Court of Kerala. THE respondent also applied for condonation of delay in filing the revision petitions in the High Court. THE High Court condoned the delay in filing the petitions. THE High Court in view of the decision of the High Court in Kerala State Electricity Board v. Parvathi Amma, ILR (1973) 2 Ker 524 = (AIR 1974 Ker 202) set aside the order of the District Judge and remitted the matter back to the court for disposal in accordance with law.