PRAVINKUMAR FULCHAND ODD Vs. LAVJIBHAI KACHARABHAI PATEL

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 876 days occurred in preferring the appeal.

(2.) Upon perusal of the report of Principal District & Sessions Judge, Arvalli, Modasa, it appears that process has been served upon both the respondents.

(3.) Though served, none appears for the opponents.