DAXABEN JIGNESHBHAI CHAUDHARI Vs. PRAHLADBHAI NARANBHAI MISTRI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 316 days caused in preferring the appeal.

(2.) The learned advocate for the applicants submits that since the applicants ' lady, had no financial provision for the Court fees and other expenses and since, only after receiving the compensation amount, could make arrangements for the Court fees and other expenses, delay has occurred in filing the first appeal.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353 it has been observed as under: