UMABEN BHAVIN PATEL Vs. DECEASED RATANLAL MAGANLAL DOODHWALA

JUDGEMENT

(1.) This Civil Application seeking condonation of delay of 642 days in filing the Letters Patent Appeal is at the instance of the original appellant whose Civil Application No. 1 of 2018 seeking leave to appeal came to be allowed by this Court vide order dtd. 27/8/2018.

(2.) As the other side has opposed the present application tooth and nail, it is necessary for us to state few facts giving rise to the present litigation:

(3.) Mr. Asim Pandya, the learned senior counsel appearing for the other side, while opposing the present application, broadly submitted as under: