SHANUBHAI JAVSINGBHAI MAVI Vs. VIJAYSINH HARISINH JADEJA

JUDGEMENT

(1.) Heard Mr. Kharadi, learned advocate for the applicant and Mr. Palak Thakkar, learned advocate for the respondents.

(2.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 598 days which has occurred in preferring the captioned First Appeal.

(3.) Mr. Kharadi, learned advocate for the applicant submitted that the claimant was not aware about the proceedings and being a labour he could not attend the matter regularly nor could contact his lawyer; thus the delay of 598 days has been caused in preferring the captioned first appeal.