GENDALBHAI SOMABHAI CHAVDA Vs. CHAVDA KHUMANSINH BHUPATSINH

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 134 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that since the applicants - claimants could not receive the compensation money in time and further, because of pandemic they could not immediately take assistance of an Advocate, which led to delay in filing the first appeal.

(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: