MARULAMMA Vs. G LAKSHMAPA NAIKA

JUDGEMENT

(1.) HEARD on LA. No. I.

(2.) THERE is a delay in filing this appeal to the extent of 739 days.

(3.) ACCORDING to Mr. Mariyappa, learned Counsel for the appellant, the deceased Karisid dadevaru who himself was a practising Advocate and the son-in-law of the appellant was not keeping sound health. He met with an accident on 18-4-1997 and also he was admitted in the jayadeva Institute of Cardiology on 26-1-1998 and subsequently, suffered another heart attack and was admitted into Bowring and Lady curzon Hospital, Bangalore on 17-9-1998 and was discharged on 24-9-1998. In view of the facts and circumstances of the case, the delay is not deliberate. As such, the delay be condoned.