REKHABEN KANTIBHAI RAIYANI Vs. PRAVINBHAI GANDUBHAI KHUNT

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 125 days occurred in preferring the appeal.

(3.) Learned advocate appearing for the applicant submits that the applicant was facing financial crunch and could not make arrangement for Court fee and other expenses, which had led to delay of 125 days in filing the appeal.