BHAVNABEN Vs. BABULAL NAVJIBHAI BHAGORA

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 120 days occurred in preferring the appeal.

(3.) Learned advocate for the applicant submits that the delay has occurred since the widow had to take care of the minor son and the aged father-in-law and therefore, could not make arrangement for Court fees and other expenses.