BANARSI DEVI Vs. RAJENDER @ RAJENDER KUMAR AND ORS

JUDGEMENT

(1.) This is application by appellant for condonation of delay of 296 days in filing the appeal. The ground on which condonation of delay is sought is reproduced herein under:

(2.) I have heard learned Counsel for the parties and perused the case file.

(3.) learned Counsel for the applicant-appellant contended that the applicant-appellant being widow and illiterate was not aware that there was any period of limitation for filing the appeal and she was under the impression that the appeal could be filed any time.