USHA SHAW Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal was filed on 29.08.2012. Thus, there was 34 days delay in filing this appeal before this Court.

(2.) The reasons for the delay have been explained by the appellant/applicant in this application. It is stated by the applicant that the applicant is a poor widow. It is further stated therein that she was not aware about the laws of limitation for filing the appeal. As such, she could not file the appeal within the period of limitation.

(3.) The respondent has filed affidavit-in-opposition in connection with the appellant's application for condonation of delay. It is stated therein that poverty cannot be a ground for condonation of delay. It is further alleged therein that since the appellant received the compensation amount as per the order of the Tribunal, the appellant now cannot take the stand that such delay in filing the appeal was caused due to want of money. However, nothing has been disclosed in the affidavit-in-opposition as to when such compensation money, in fact, was paid to the appellant.