YOGITABEN AJAYBHAI ARORA Vs. ASHUTOSH ARUNBHAI DESAI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 231 days caused in preferring the appeal.

(2.) The learned advocate for the applicant submits that since the claimant suffered physical injury and due to the same and the medical expenses, she could not arrange for the Court gees and other expenses, 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: