MAHENDRASINH KALUSINH GOHIL Vs. PRADIPSINH CHHATRASINH GOHIL

JUDGEMENT

(1.) This application is filed under Sec. 5 of the Limitation Act for condonation of delay of 948 days caused in filing the First Appeal.

(2.) Though served, respondent Nos.1 and 2 have chosen not to appear.

(3.) It is submitted by the learned advocate for the applicant that the applicant could not file the First Appeal in timely fashion because of the reasons mentioned in the application and therefore, has requested to condone the delay caused in filing the First Appeal.