MANJULABEN KANUBHAI PARMAR Vs. JAYDIP PRAVINBHAI RAJ

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 271 days caused in filing the First Appeal.

(2.) It is stated in the application that the application for obtaining certified copy of the award was filed on 25/4/2019 which was ready for delivery on 30/4/2019. It is stated that the applicant no.1 is a widow, old aged woman and applicant no.2 was a minor boy, who recently attained the major age and having no legal knowledge, the delay of 271 days caused in filing the same.

(3.) Though served, none appeared for respondent no.1. Opposing to the grant of application, Mr. Sunil B. Parikh, learned advocate for the respondent no.2, submits that the cause of delay, occurred in preferring the First Appeal, has not been sufficiently explained and therefore the present application may be rejected.