SMT. RATNA BANERJEE Vs. DEBABRATA CHATTERJEE

JUDGEMENT

(1.) This appeal was filed beyond the prescribed period of limitation. There was 1243 days delay in filing this appeal before this Court.

(2.) The reason for the delay in filing this appeal has been explained by the appellant in the instant application for condonation of delay.

(3.) It is stated therein that such delay was caused partly due to communicational gap between the appellant and her advocate in the court below and partly due to her illness. It is also stated therein that she had been continuously suffering from osteoarthritis involving multiple joints along with chronic osteoporotic changes for which she was completely bedridden from Sept., 2011 till 25th Feb., 2015. Medical certificate has also been annexed to this application in support of her claim for such illness.