SHAILENDRA KUMAR Vs. RAJ KUMAR PANDEY & OTHERS

JUDGEMENT

(1.) This is an application filed under Sec. 5 of Limitation Act, 1963 (hereinafter referred to as "Act, 1963") seeking condonation of delay in filing appeal, which is reported to be barred by limitation by one year and 64 days.

(2.) Heard learned counsel for applicant-appellant and perused the record.

(3.) The only explanation furnished in the affidavit filed in support of this application is that applicant is a poor person and due to medical treatment his financial condition is not good and it is only after receiving the cheque on 19.10.2017, he could be able to file the present appeal. We are not satisfied with the aforesaid explanation which, in our view, is superficial, perfunctory and sketchy particularly when the applicant claims to have incurred more than 5 lacs Rupees in treatment and has not said anything about his own financial condition, income etc.