CHHAGANBHAI VASHRAMBHAI GALANI Vs. NIRAVKUMAR NARENDRABHAI SHAH

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 312 days caused in preferring the appeal.

(2.) The learned advocate for the applicant submits that the impugned judgment and award was passed on 2/8/2019 and the applicant being a senior citizen as also due to Covid and consequent lock down, could not get the legal assistance in time. It is further submitted that the compensation granted is not in accordance with the claim and the evidence on record. It is stated that only after getting the proportionate amount of the award, the claimants could make the arrangements for the Court fees and other expenses, which led to delay in filing the first appeal.

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