ABDULREHMAN NURMOHAMMAD BAVAN Vs. CHANDKHAN SHABBIRKHAN PATHAN

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 331 days occurred in preferring the appeal.

(3.) 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 331 days caused in filing the appeal.