SUNITABEN Vs. SHRAVANSINH SAMRUSINH DABHI

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 104 days occurred in preferring the cross objections.

(3.) Learned advocate for the applicants submits that only after receiving the copy, the applicants could able to make arrangement for money to bear the expenses and thus, that had led to delay of 104 days in preferring the cross objections.