PARMAJI REVAJI THAKOR Vs. SUNILKUMAR ARVINDBHAI ROJASARA

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 197 days occurred in preferring the appeal.

(3.) It is stated in the application that the judgment and award of the Trial Court was passed on 25/10/2018 and the applicants are required to file an appeal on or before 13/8/2019. It is further stated in the application that the applicants were not aware about the intricacies of law and had no sufficient funds to pay the Court fees and other expenses and therefore, delay of 197 days caused in collecting the necessary papers and to arrange for other expenses as well as to engage a lawyer.