RAMESHBHAI MOHANBHAI GOHIL Vs. SURESHBHAI KALUBHAI DHAPA

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 279 days caused in filing the First Appeal.

(2.) Learned advocate for the applicants states that the delay of 279 days occurred in preferring the First Appeal, as the applicants are from remote area of Bhavnagar, and the matter was conducted at Surat, and was suffering from financial crunch and only after receiving the compensation amount could make provisions for payment of court fees and other expenses and, thus had laid to delay in preferring the appeal.

(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 :-