ALLADBHAI JUSABBHAI LAKHA Vs. HOTHIBHAI HASAMBHAI SETA

JUDGEMENT

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

(2.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 320 days which has occurred in preferring the captioned First Appeal. Learned advocate for the applicant submitted that the delay has been caused in preferring the captioned appeal because of the applicant could not make arrangement for the court fees.

(3.) Considering the submissions made and in view of the averments made in the application and also considering the fact that the delay has been sufficiently explained; this Court is of the opinion that the delay caused in preferring the First Appeal deserves to be condoned.