KALABEN GOVINDBHAI SAINI Vs. PARMAR SURESHKUMAR ALKHABHAI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 503 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that the claimant - lady had to take care of two minors without any earning member in the family and only after receiving the part amount of compensation, she could make arrangements for the Courts 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: