PATEL SANJAYKUMAR SANKALCHAND Vs. SURESHCHANDRA GYARSILAL SAIN

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 89 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that the delay of 89 days occurred in preferring the First Appeal, since applicant sustained physical disability and huge amount has been expended towards medical expense, and because of constrains in physical mobility, could not approach the advocate in time, and further for making arrangements for court fees and other expenses, the delay of 89 days caused.

(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 :-