SATISHCHANDRA SHANUBHAI VASAVA Vs. SANJAYSINH MADHAVSINH SINDHA

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 54 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that it is only after receiving the compensation money, the claimants could file the appeal, 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: