PATHUBHA VELUBHA JADEJA Vs. JAI SINGH AMILAL

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 297 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant submitted that since the earning member of the family died, it was only under consensus, they could prefer the appeal, and after making arrangement for court fees and other expenses, the appeal could be filed, that has led to delay of 297 days.

(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 :-