HIRABHAI KUBERBHAI VALAND Vs. MALAKHRAJ RAJINDERKUMAR

JUDGEMENT

(1.) The applicant has preferred this application under Section 5 of the Limitation Act seeking condonation of delay of 59 days occurred in preferring the First Appeal.

(2.) Heard learned advocates for the parties. Looking to the averments made in this application, delay of 59 days occurred in preferring the First Appeal is sufficiently explained. The averments made in this application have remained uncontroverted.

(3.) In view of this, the delay deserves to be condoned and is accordingly condoned. Application is allowed. Rule is made absolute. Office is directed to place the First Appeal for admission hearing in due course.