SANDIPKUMAR MANUBHAI PARMAR Vs. AMARSINH MADHAVSINH RANA

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 360 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that the applicant was suffering from physical disability and was facing financial crunch, he has to expend towards medical expenses, and compensation amount was not received in time. Mr. Bhalodi submits that the applicant is ready to forego the interest for the delayed period in case of enhancement.

(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 :-