CHAKUBEN Vs. JAVERBHAI J JETHVA

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 773 days in filing of the above First Appeal.

(2.) Learned Advocate for the applicants submitted that the claimants were not aware about the provision of law and on account of financial crunch could not make adequate financial arrangements for Court fees and Advocate fees. All these have contributed to the above delay and hence, has prayed for condonation of delay.

(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 :-