BABULAL MAGA NORIYA Vs. BABULAL TEJABHAI DANGAR

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 246 days in filing of the above First Appeal.

(2.) It is submitted that because of the financial crunch, the applicant found it difficult to maintain the family and had to spent considerable amount on medical treatment and that has contributed to the above delay. It is also stated that the applicant is suffering from 100% disability.

(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 :-