PRAKASHBA Vs. PATEL BHAILALBHAI DANABHAI

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 214 days occurred in preferring the appeal.

(3.) Learned advocate appearing for the applicants submits that after receiving the certified copy, the advocate informed about preferring of appeal, but since family lost main person, they were not in a position to manage for the funds for the Court fees and other expenses, which had led to delay of 214 days caused in filing the appeal.