SHABANABANU NURMOHAMMAD MAKRANI Vs. DRIVER DIED IN ACCIDENT

JUDGEMENT

(1.) Draft amendment is allowed. The same shall be carried out.

(2.) The present application has been filed for condonation of delay of 415 days caused in filing the First Appeal.

(3.) It is stated by the applicant that she was not in a position to pay the requisite court fee for preferring the First Appeal and once the necessary finance was arranged the same was preferred. The applicant states that being illiterate person, she has no knowledge of law. It is stated that she is wife of deceased person who died in the accident and she has to take care of her two children and in such circumstances the delay occurred in filing the First Appeal.