ZAIBUNNISA Vs. PROPRIETOR RAJADHANI HOTEL

JUDGEMENT

(1.) This is an application to condone the delay of 118 days in filing the appeal. In the affidavit filed by the first petitioner it is stated that the District Forum passed orders on 30.11.2000 but copy of the order was taken by her on 24.2.2001. As she was suffering with fever and facing financial difficulty she could not contact her Counsel to file an appeal. Hence there is a delay of 118 days in filing the appeal.

(2.) The petitioner has not filed any medical certificate to show that she was suffering from viral fever. The other ground that she was facing financial difficulties cannot be accepted since there is no necessity to pay any Court-fee for filing the appeal. Under these circumstances both the grounds in our view fail and consequently the application also must fail, and it is accordingly dismissed.

(3.) Even otherwise there are no merits in the appeal.