KRUNAL BIPINBHAI PATEL Vs. ISHWARBHAI NARVATBHAI DEROLA

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 132 days caused in filing the First Appeal.

(2.) It is stated that the delay of 142 days caused in filing the First Appeal since the applicant sustained injury of 40% and because of the medical expenditure and as he had not received the compensation amount in time to pay for the court fees and for other expenses, and, that has laid to 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 :-