KALYANI SANDUGU Vs. SATYA KUMAR RAO

JUDGEMENT

(1.) The appeal from order has been preferred against the order dtd. 28/2/2023 passed by learned Senior Civil Judge, Rishikesh, District Dehradun in Original Suit No. 68 of 2021, whereby the temporary injunction application filed by respondent/plaintiff has been allowed.

(2.) There is a delay of 708 days' in filing the present appeal from order. A delay condonation application (IA No. 2 of 2025) has been filed by the appellant/defendant to condone the delay of 708 days in filing the appeal.

(3.) Learned counsel for the appellant/defendant would submit that that the appellant has been suffering from severe motor paralysis and respiratory ailments and was hospitalized for a prolonged period, rendering her physically and mentally incapable of participating in the proceedings of the original suit. He would further submit that the appellant is a single mother with a minor child and has no other family members to assist her in contesting the suit. Consequently, she could not execute a power of attorney to any person for pursuing the appeal.