UMADEVI RAJUSING VANI Vs. MOHAMADBHAI KAYAMBHAI SINDHA

JUDGEMENT

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

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 321 days occurred in preferring the appeal.

(3.) Learned advocate appearing for the applicant submits that the applicant lady could not get legal assistance in time and had to make arrangement for the court fees and other expenses. He further submits that the amount of compensation is also not deposited by the Insurance Company and thus, because of financial crunch, the applicant could not prefer appeal in time, which had led to delay of 321 days caused in filing the appeal.