AJAYKUMAR SANTIBHAI PATEL Vs. ISHWARBHAI LAKHABHAI DESHAI RABARI

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 888 days in filing of the above First Appeal.

(2.) It is submitted that the delay has occurred as the applicant had to make arrangements for Court fees and other fees and the same could be done only after the amount came to be deposited by the Insurance Company. It is further submitted that further delay has been caused because of the lock-down and the certified copies could not be produced in time which has contributed further to the delay.

(3.) The respondent No.3 - Insurance Company has already been served.