ARKHIBEN Vs. LOHIYA FARUKBHAI KALUBHAI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 160 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that the delay of 160 days occurred in preferring the First Appeal, as the applicants were facing financial crunch and also being from remote area, could not receive legal aid in time, the delay of 160 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 :-