LILBAI AASHABHAI HARIJAN Vs. JITENDRAKUMAR

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 76 days in filing of the above First Appeal.

(2.) It is submitted that that being an elder of the family had to take care of all the family members. In addition, the applicants hail from a remote area and had to make financial arrangements for payment of Court fees and other expenses and that has contributed to the above delay.

(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 :-