HETALBEN PRATAPBHAI CHAVDA Vs. PRAVINBHAI SHAMJIBHAI RATHOD

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 302 days occurred in preferring the appeal.

(3.) Learned advocate for the applicant submits that widow had to take care of the minor and other members of the family and thus, could not make arrangement for Court fees and other expenses and further, the award amount was not timely received that had led to delay of 302 days occurred in filing the appeal.