NIVA BASU Vs. AVISHEK BASU

JUDGEMENT

(1.) Affidavit of service is taken on record.

(2.) CAN 1 of 2026 is an application for condonation of delay of 114 days in filing the appeal.

(3.) The appellant is a widow and a septuagenarian. She has been suffering from serious ailments. Thus, it was not possible for her to approach the Court within the period of limitation. Explanations given in paragraphs 2 to 5 of the application are satisfactory. The delay has been sufficiently explained. We condone the delay and regularize the appeal.