BHAGWANIYA BAI Vs. HIRALAL

JUDGEMENT

(1.) Heard on I.A. No. 22054/11, which is an application under Section 5 of the Limitation Act, for condonation of delay. As per office note, the appeal is barred by 22 days.

(2.) Considering the reasons assigned therein, the application is allowed and the delay in filing the appeal is, hereby, condoned.

(3.) Heard on admission.