SMT. CHHAYA W/O DATTATRAY AURANGABADKAR (DEAD), THROUGH LR. SMT. RAJU PRAKASH UMALKAR Vs. SHRI WAMAN S/O PUNDLIK BHAJE OFFICE NOTES, MEMORANDA OF CORAM

JUDGEMENT

(1.) This second appeal was filed along with Civil Application Stamp No.8746 of 2011 for condonation of 13 days' delay caused in filing an appeal. This matter was called out for admission on 992011, when this Court passed an order as under :

(2.) The appellant filed Misc. Civil Application Stamp No.15068 of 2015 on 482015 for restoration of appeal. Civil Application (O) No.1473 of 2015 was filed on 482015 for condonation of delay of 300 days caused in filing an application for restoration. Both these appeals are supported by the solemn affirmation duly signed by Shri Shrinivas s/o Devidas Deshpande, aged about 90 years, the learned counsel appearing for the appellant.

(3.) In the application for condonation of delay, it is an averment that on the date when the matter was listed before this Court on 992011, the counsel for the appellant was absent, as he was in the hospital undergoing angioplasty. It is further stated that the appellant is from Gondia and, therefore, he could not contact the counsel because of some domestic reasons.