KANJI VANKAJI RATHOD Vs. VALABHAI HIRABHAI MATA

JUDGEMENT

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

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 86 days occurred in preferring the appeal.

(3.) Learned advocate for the applicant submits that the applicant-injured is suffering physical disability which had restrained the mobility and therefore, could not contact the advocate for legal assistance and further because of medical expenses, the applicant was facing financial crunch and thus, that had led to delay so as to make provision for court fees and other expenses.