KANTILAL VALJIBHAI PARMAR Vs. SWLAKHANDASS AHHUT RAM

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 224 days occurred in preferring the appeal.

(3.) Learned advocate for the applicants submits that since the son died, the family was facing the trauma and further the compensation amount was not received in time and further to make arrangement for court fees and other expenses, there has been delay of 224 days in preferring the appeal.