BHARTIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 58 days in filing of the above Criminal Revision Application challenging the order of maintenance dtd. 21/12/2021 passed by the learned Principal Judge, Family Court, Patan in Criminal Miscellaneous Application No.49 of 2021.

(2.) It is submitted that the applicant is a lady and has to maintain two minor children aged 14 years and 16 years and the amount so granted would not suffice to deal with day to day need of the minors. It is further submitted that because of the financial crunch, the applicant could not seek legal assistance in time for challenging the judgment and award and that has contributed to the above delay.

(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 :-