AASHA Vs. STATE

JUDGEMENT

(1.) Heard on application made by the appellants under Section 5 of the Limitation Act for condonation of delay in filing the present appeal. According to the appellants, the delay is of 478 days.

(2.) We have gone through the cause stated in the application and, in our opinion, it constitutes a sufficient cause for the purpose of condoning the delay. The condonation of delay advances cause of justice rather than to defeat it. There is no deliberate delay on the part of the appellants in filing the present appeal and, therefore, the delay deserves to be condoned on the grounds stated in the application.

(3.) Accordingly in in view of the aforesaid discussion, the application is allowed. The delay of 478 days in filing the present appeal is hereby condoned.