HAJRABAI JUSAB KUNGDA Vs. RANJITSINGH TRILOKSINGH RAJPUT

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 772 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that amount of compensation had been deposited by the insurance company in 2020 but for the Covid restrictions, there was no disbursement and further, because of the pendency of the appeal filed by the insurance company and for the other expenses of the family, the applicants could not file the appeal in time and this cross appeal has been filed with delay of 772 days.

(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: