KALABAI Vs. NANDKISHORE

JUDGEMENT

(1.) Heard on IA No.8651/2019 which is an application for condonation of delay in filing the appeal. There is delay of 46 days in filing the appeal.

(2.) After hearing the learned counsel for the parties and on the perusal of the IA, it is found that the appellant was prevented from filing the appeal within time on account of the bonafide reason. The delay is unintentional and it has not taken place on account of any deliberate lapse on the part of the appellant.

(3.) On due consideration, it is found that a good ground is made out for condoning the delay.