VARSHABEN Vs. RANCHHODBHAI SOLANKI

JUDGEMENT

(1.) Heard Mr. Hiren Modi, learned advocate for the applicants and Mr. G.C.Mazmudar, learned advocate for the respondents.

(2.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 601 days which has occurred in preferring the captioned First Appeal.

(3.) Learned advocate for the applicant submitted that the applicant has to make the arrangement for the court fees and also to engage the lawyer and further the family of the applicants were facing financial crises. In view of the aforesaid facts and circumstances of the case, the delay has been caused in filing the present appeal. Learned advocate for the applicant submitted that this court may be pleased to condone the delay in the interest of justice.