AHEMADBHAI LADJIBHAI VORA Vs. DILIPBHAI JIVANLAL RABARI

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 548 days in filing of the above First Appeal.

(2.) Learned Advocate for the applicant submits that the applicant was not aware about the judgment and award and when the applicant contacted his Advocate, he was never informed that the matter had been dismissed. Further, on being advised for filing of the Appeal, the applicant had to manage funds for Court fees and that has contributed to the above delay.

(3.) 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 under :-