SAJANBHAI LAKHABHAI RABARI Vs. NO INFORMATION OF DRIVER

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 129 days occurred in preferring the appeal.

(2.) Learned advocate appearing for the applicant submits that due to paucity of funds, the applicant could not approach the advocate in time and further was unable to bear the expenses, which had led to delay of 129 days caused in filing 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 :-