RAMILABEN LAGHUBHAI DANTANI Vs. VINUBHAI GANDABHAI BHARWAD

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 358 days in filing the present F/Cross objections No. 24574 of 2022 in First Appeal No. 943 of 2019 since the claimant was minor at the time of the accident.

(2.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as