VANIBEN Vs. MUSTAQ ABDULSALAM KOLIA

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 1226 days occurred in preferring the appeal.

(3.) Mr. Bhalodi, learned advocate for the applicants submits that delay of 1227 days has occurred since after the demise of sole earning member, the claimants - widow, 3 minors and the mother-in-law who expired on 17/2/2010 were struggling to maintain themselves and they, after making arrangement of the money for Court fees and other expenses, have proposed to prefer the appeal and it was only after receiving the compensation money, they could make arrangement for the Court fees.