AASHISHKUMAR DHIRAJLAL GOHIL Vs. PARESHBHAI BHARATBHAI SARVAIYA

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 122 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that because of physical disability and medical expenses, the applicant could not make arrangement for Court fees and other expenses in time; further the compensation amount was not deposited in time, that has laid to delay of 122 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 :-