MONI DEVI Vs. SARITA RANI

JUDGEMENT

(1.) The appeal in question has been filed by the claimants belatedly by 66 days. The reasons given in the instant application under Sec. 5 of the Limitation Act seeking condonation of delay are that the appellant No. 1 is a widow, whereas appellants No. 2 and 3 are minors; that there was not active member in the family to pursue the matter and get the appeal filed within time; furthermore the appellants had got financial crunch also. The appellants further contended that the delay is not intentional but for these reasons.

(2.) The application is being opposed vehemently on behalf of the respondents submitting that no ground is made out to condone the delay.

(3.) However, after hearing the counsel for the parties and going through the record, I find that sufficient reasons exist for condonation of delay.