RAVJIBHAI RAMDASBHAI PATEL Vs. PATEL BABABHAI ARJANBHAI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 653 days caused in filing the First Appeal.

(2.) It is stated in the application that the certified copy was ready on 14/5/2019, which was obtained on 14/5/2019. The applicant could not afford the other expenses, stamp fees and fees of the advocate for preferring appeal, and after being helped by some relative and friends, the applicant immediately approached another advocate for preferring the present appeal and therefore the delay of 653 days caused in filing the same.

(3.) Learned Advocate has relied upon the judgment of the Hon'ble Apex Court in the case of K. Subbarayudu v. Special Deputy Collector (Land Acquisition ) reported in 2017 (12) SCC 840. It is submitted that the cause for delay should receive liberal construction so as to advance substantial justice. It is submitted that the applicant is ready and willing to forego the interest and the consequential statutory benefits during the delayed period and thus prayed for liberal consideration of the sufficient cause.