VALIBEN Vs. BHAGYASHREE RAJESH KULKARNI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 101 days caused in filing the First Appeal.

(2.) Mr. Thakore, learned advocate for the applicant submitted that the delay has occurred as the applicants having rural background and they could not contact the advocate on record and therefore, the appeal could not be preferred within the limitation and there is a delay of 101 days in preferring the appeal.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-