SHANTABEN KIRTANBHAI PAGI THAKOR Vs. MUKESHBHAI KALUBHAI RATHOD

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 357 days occurred in preferring the appeal.

(3.) Learned Advocate appearing for the applicant submits that delay of 357 has been caused due to financial crunch to arrange for Court fees and other expenses and further, Covid-19 pandemic, restricted movement.