MISS MARIA ESLINDA DE SILVA Vs. CONCEICAO DIAS

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE short question is whether the trial Court was justified in rejecting the application for condonation of delay.

(3.) IT is the case of the petitioner/plaintiff that the plaintiff could not move the application for restoration because her Advocate was not available due to summer vacation followed by sickness in the following month and therefore the delay in moving the application for restoration was not deliberate and therefore prayed for condonation.