MUKESHKUMAR MOHANLAL MALI Vs. MALI MOHANLAL UMAJI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 466 days caused in preferring the appeal.

(2.) The learned advocate for the applicant submits that delay has occurred as the applicant had sustained 49.5% permanent disability and the applicant was a student and because of the disability, he was under continuous treatment and since the medical expenses were large and the compensation granted was insufficient to bear the expenses, delay has caused in preferring the appeal owing to the financial crisis as the applicant could not make arrangement for the Court fees and other expenses.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others, AIR 1987 SC 1353 it has been observed as under: