PRATAPBHAI MANUBHAI PATEL Vs. RAGHUBHAI DHANABHAI BHARVAD

JUDGEMENT

(1.) This is an application filed for condonation of delay of 122 days occurred in filing the second appeal.

(2.) Heard learned advocates for the respective parties.

(3.) Mr. Joshi, learned advocate for the applicant submits that judgment and order in Regular Civil Appeal no.298 of 2018 was passed on 8/4/2021 and the appellant being senior citizen above 80 years was in depression and suffering from mental stress due to outbreak of Covid-19 pandemic, the appeal could not be filed within the stipulated time and he prayed to condone the delay.