AMINABEN OSMANBHAI SUMRA Vs. DILAVAR MAMAD NATHABHAI SUMRA

JUDGEMENT

(1.) Heard Mr. Nishit A. Bhalodi, learned advocate for the applicants.

(2.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 306 days which has occurred in preferring the captioned First Appeal.

(3.) Learned advocate for the applicant submitted that it is a fatal case, the widow could not make arrangement for funds for the court fees and she herself has to engage the advocate and further because of Covid-19 break-out the High Court was closed from 20/3/2020 while dealing with advocate certified copies was sent to the High Court advocate on 24/10/2020; thus the delay of 306 days has been caused in preferring the captioned first appeal.