PARVATIBEN VINUBHAI BELDAR Vs. DINESHBHAI SHAMJIBHAI PRAJAPATI

JUDGEMENT

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

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 1070 days occurred in preferring the appeal.

(3.) Learned advocate for the applicants submits that after the judgment and award was delivered on 30/5/2017, the applicant had filed Review Application no.7/18 to seek modification of the order. The application came to be rejected only on 31/3/2022 and aggrieved by the judgment and award as well as the order of the review to file an appeal, there has been delay of 1070 days. It is submitted that there is no negligence on the side of the applicant, hence, delay has been caused while the applicant was pursuing legal remedies.