PARMRAJ TRADELINK Vs. RASHIDABEN IBRAHIM CHAUHAN

JUDGEMENT

(1.) Heard the learned Advocate for the respective parties.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 138 days occurred in preferring the appeal.

(3.) Learned Advocate appearing for the applicant submits that delay of 138 has been caused since the applicant, who is owner of the vehicle, came to know about the judgment and award only after receiving notice of execution. Further, because of Covid- 19 pandemic, he could not make arrangement of finds to pay Court fees and other expenses.