HAMIDA BEE Vs. SUMITRA BAI

JUDGEMENT

(1.) Heard on I.A.No. 7672/2018, an application under Section 5 of the Limitation Act.

(2.) The appeal is barred by 164 days, hence, appellants have filed the aforesaid application for condonation of delay. In para 2 of the application, the appellants have simply pleaded that they have no knowledge about the period of limitation for filing the appeal. Hence, the delay in filing the appeal is bonafide.

(3.) It is settled law that ignorance of the law cannot be an excuse. The appellants Nos.2 to 6 have described themselves has business man, they are not illiterate persons. They preferred the first appeal within time before the first appellate Court, therefore, they cannot say that they do not have knowledge about the law.