SHALINI GIHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present application file under Sec. 5 of the Limitation Act read with Sec. 151 CPC, the appellants seek condonation of delay of 1122 days in filing the present appeal.

(2.) Learned counsel for the appellants submits the appellants being the sisters of the deceased are the only legal heirs and reside at Kanpur, Uttar Pradesh. After the death of deceased, there is no one to look after them. Further, the appellants did not receive the certified copy of the impugned order in time. Additionally, it was submitted that due to lockdown imposed on account of COVID-19 pandemic, appellants could not file the present appeal within the stipulated period.

(3.) Learned counsel for the respondent, on the other hand, has opposed the application.