ASHOKBHAI DALSUKHBHAI PARMAR Vs. SHAMBHUBHAI HARIBHAI PATEL

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 830 days caused in filing the First Appeal.

(2.) Mr. R.G. Dwivedi, learned advocate for the applicant stated that the applicant-claimant had sustained multiple fractures and was under very long treatment with continuous follow-up treatment, but has not recovered and not healed completely. Mr. Diwivedi submitted that there is concurrent pus discharge and bleeding from the wound and is still under treatment, and Doctor has given the opinion of further surgery; and the compensation amount granted could not be meeting with his medical expenses, and, thus facing financial crunch for paying the court fees and other expenses and therefore delay of 830 days occurred in preferring the First Appeal.

(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 :-