RADHABEN JITUBHAI RAMUBHAI RATHOD Vs. ZALA GANESHBHAI DEVSIBHAI

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 775 days in filing of the above First Appeal.

(2.) It is submitted that applicant lady had to take of the education, the bringing up of the minors and also had to look after the aged parents, who had died during the pendency of the Claim Petition. It is further submitted that the applicant had to make necessary financial arrangements for payment of Court fees and other expenses and this could be done only after having received the compensation amount and all the above factors have contributed to the above delay.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-