NEELAMBEN Vs. KESAVBHAI UDESINH JADAV

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 107 days caused in filing the First Appeal.

(2.) It is stated in the application that the order was passed in MACP No. 137 of 2012 on 5/7/2019 and application for certified copy was submitted on 8/7/2019. The certified copy was prepared on 17/7/2019 and was obtained on 19/7/2019. It is stated that the applicant was not aware about the legal intricacies and could not manage for funds and for appointing an advocate, and therefore, the delay of 107 days caused in filing the same.

(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 :-