MAJULABEN Vs. ASHISH DINESHBHAI AMBALIYA

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 114 days occurred in preferring the appeal.

(3.) Learned advocate for the applicants submits that the delay has occurred because the applicants had lost the sole bread winner and were not in a position to pay the Court fees just because of financial crunch.