AMBADAS MOHAN SHINDE Vs. KACHRU FAKIRA PAGARE

JUDGEMENT

(1.) HEARD Mr. S.S. Odhekar -Advocate for the appellant. None for the respondents though duly served.

(2.) TWO respondents are duly served and third respondent refused to take registered envelope. So it is deemed service on the part of respondent No. 3. Todaynone appeared for the respondents.

(3.) THERE is delay of 36 days in filing the appeal. Delay is not deliberate or intentional. Just and sufficient cause has been made out in the condonation of delay application filed along with the appeal. Relying on the ground mentioned in the condonation of delay application supported by an affidavit, we are inclined to condone the delay. Hence misc. application for condonation of delay stands allowed.