CHANDRIKABEN GIRISHBHAI MAKWANA Vs. DABHI RAJUBHAI PARSOTTAMBHAI

JUDGEMENT

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

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 183 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that the delay has occurred since the appeal came to be dismissed for non-prosecution. It is stated that the applicant at that time was not able to comply with the order of this Court and further states that the applicant could not make arrangement for court fees and other expenses and thus, that had led to delay of 183 days in preferring the application.