CHANCHALBEN Vs. ILYASHBHAI MAHAMAD KADIWALA

JUDGEMENT

(1.) Heard the learned advocate for the applicant.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 102 days occurred in preferring the appeal.

(3.) Learned advocate appearing for the applicant submits that after receipt of copy of the appeal filed by the Insurance Company, the applicants had sought legal assistance and thereafter, under advised preferred Cross Objections in First Appeal, which had led to delay of 102 days caused in filing the appeal.