ASHOKBHAI DEVSINGBHAI CHAUHAN Vs. TARABEN ASHOKBHAI CHAUHAN

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 applicant has prayed for condonation of delay of 152 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that since the applicant was in jail and had no sufficient means to approach the advocate and even to procure the copy of the order and thereafter had proposed to file the Revision Application through the advocate from the Legal Aid Committee provided by the jail authority and thus, that had further added to the delay.