PARULBEN NARESHBHAI RANA Vs. PRAVINBHAI BABARBHAI VASAVA

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 461 days in filing of the above First Appeal.

(2.) It is submitted that the family was facing a financial crunch and the compensation amount was not received in time, as a result the Court fees and other expenses could not be paid within the stipulated period and all these factors have contributed to the above delay.

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