SANTABEN LALJIBHAI Vs. VIRALBHAI VASHRAMBHAI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 247 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that as the applicants could not make arrangements for the Court fees and other expenses as the compensation amount was not received in time, delay has occurred 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: