SAPANA Vs. MANGILAL

JUDGEMENT

(1.) Heard on IA No.7428/2019 an application for condonation of delay in filing the appeal.

(2.) There is a delay of 57 days in filing the appeal. After hearing the learned counsel for parties and on the perusal of the I.A, it is found that the appellant was prevented from filing the appeal within time on account of the bona-fide reason. The delay is unintentional and it has not taken place on account of any deliberate lapse on the part of the appellants.

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