SAGRAMBHAI BHIMJIBHAI KHODANI Vs. VALABHAI BHIKHABHAI CHAUHAN

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 655 days in filing of the above First Appeal.

(2.) It is submitted by the learned Advocate for the applicant that the delay has occurred as the applicant had to make financial arrangements and also take advise of his Advocate.

(3.) Learned Advocate for the respondent No.3 - the Insurance Company has objected stating that the delay has not been sufficiently explained.