KARAN BHADRESHBHAI MISTRY Vs. PRIYA KARAN MISTRY

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 215 days caused in preferring the revision application.

(2.) The learned advocate for the applicant submits that the applicant is the husband, who was facing problem in engaging a lawyer since the respondent ' wife and his father are practicing lawyers and further, to make the provision to pay the money in compliance of the order passed under the Domestic Violence Act and for other expenses, he was facing problems, which led to delay in filing the revision application.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353 it has been observed as under: