LILABEN Vs. DRIVER OF RICKSHAW

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 1234 days in filing of the above First Appeal.

(2.) It is submitted that the widow had to take care of the minor children and the compensation amount was received only on 2/11/2022. It is further submitted that the applicants have a good case on merits but because of the heavy responsibility of the family, the Appeal could not be preferred in time. It is also submitted that the applicants are ready to forego the interest for the delayed period, if at all, the grounds raised in the Appeal are appreciated and the compensation amount gets enhanced during the final hearing of the Appeal.

(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 :-