SURABHIBEN SHREEDHARBHAI SHINDE Vs. MAHESHBHAI NAGINBHAI DEVRE

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 181 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that the delay of 181 days occurred in preferring the First Appeal, contradictory observation has been made in the present impugned matter, while the cognate matter being M.A.C.P. No.856 of 2013 came to be allowed, and thereby the applicant lady could not make provisions for court fees and other expenses to file the appeal in time and that has laid to delay in filing 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 :-