RAVJIBHAI BHIMJIBHAI CHAUHAN Vs. TAKHUBHA RATANSANG GOHEL

JUDGEMENT

(1.) THE present application is filed praying to condone the delay, which has taken place in preferring the Civil Revision Application. The Revision is sought to be preferred against the judgment and decree dated 7th January, 2009 in Regular Civil Appeal passed by the District Court, Rajkot. The delay is of 1304 days.

(2.) THE delay is sought to be explained by submitting in the Civil Application that after the appeal was preferred before the District Court in the year 1992, the applicant used to meet the advocate asking him about the progress of the case, however, at every such time he was being informed that the matter was not on Board. It is averred by the applicant that with passage of long time gradually his contact with the advocate did not actively continue. It is applicant's case that when the judgment sought to be impugned was delivered, he had no knowledge as the advocate did not intimate him.

(3.) HEARD learned advocate Mr. K. S. Chandrani for the applicant and learned advocate Mr. Nisarg M. Desai for the respondent.