ALLAUDIN MISRIBHAI SIPAI Vs. THAKOR VIRAMJI AJMALJI

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 311 days in filing of the above First Appeal.

(2.) It is submitted that the present matter is out of a group of matters arising out of the same accident. It is further submitted that the applicant was physically disabled because of the accident, had to spend lot of money for various medical expenses and had to make provisions for Court fees and other expenses. All these factors have contributed to the 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 :-