SINDHE RAMESH Vs. P. VINOD KUMAR AND ORS.

JUDGEMENT

(1.) THIS petition is filed to condone delay of 450 days in preferring appeal against order dated 30 -11 -2012 in W.C. No. 26 of 2012. Petitioner is the claimant and according to his affidavit, the reasons for delay are that he was under lot of financial and psychological problems and he was disturbed a lot and not able to work and he cannot earn his daily need and he borrowed money from his relatives and friends and indebted to lot of people and as he could not mobilize the funds in time, he borrowed money from relatives and approached this court, in the process, there was delay of 450 days in preferring appeal.

(2.) OTHER side filed counter disputing the affidavit averments of the petitioner and contended that the reasons assigned are very vague and there are no grounds to condone delay as the petitioner failed to explain each day's delay in filing the appeal.

(3.) BOTH sides submitted their arguments in support of the pleadings of their parties which are projected by way of affidavit and counter affidavit respectively.