JAGRUTIBEN Vs. KANTIBHAI BHAGUBHAI SOLANKI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 397 days caused in filing the First Appeal.

(2.) Learned advocate Mr. Sheth for the applicants submits that applicants being lady members with minors and aged mother-in-law could not timely contact the advocate. Thereafter, only by indulgence of relatives, she could contact with the advocate and in the meantime, there is a marriage function in the family and the applicants faced financial crisis and could not make arrangements for court fees and other expenses, which added to the delay of 397 days. Only after contacting the advocate and on discussion with the advocate, the claimants decided to prefer an appeal and thus has laid to 397 days delay.

(3.) Learned advocate Mr. E.H. Qureshi for the respondent No.2 states that the delay has not been sufficiently explained.