SUMARWATI BAI Vs. MINES MANAGER WESTERN COALFIELDS LTD

JUDGEMENT

(1.) Heard on I.A. No. 10363/10, an application for condonation of delay.

(2.) Learned Counsel for the appellant submitted that the appellant is an illiterate widow. Her Counsel did not advise her that an appeal can be filed before the Division Bench against the order passed by the learned Single Judge. However, when the appellant came to Jabalpur and met another Counsel, he advised her to file the appeal. Thereafter, the instant appeal has been filed without any undue delay. The application for condonation of delay is duly supported by an affidavit.

(3.) It is well settled in law that for the fault on the part of Counsel, a litigant should not suffer [See : Rafiq and another Vs. Munshilal and another, 1981 AIR(SC) 1400.