SAROJBEN BHAVESHBHAI SOLANKI Vs. VIKAS RAMESHWAR

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 300 days in filing of the above First Appeal. It is submitted that the applicant No.1 is the widow, the applicants No.2, 3 and 4 are minor children and the applicants No.5 and 6 are the aged parents-in-law. It is further submitted that arrangements were required to be made for finances, for Court fees etc. and this contributed to the delay in filing of the Appeal.

(2.) 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 :-

(3.) Considering the submissions advanced and in view of the facts and circumstances of the case and the ratio laid down in the above judgment, the present application is allowed and the delay of 300 days in filing of the First Appeal is condoned.