RAJ KAUR Vs. HARWINDER SINGH

JUDGEMENT

(1.) It is an application for condonation of delay of 97 days in filing the appeal. The cause for delay given in the application is that though the impugned order dated 10.12.2002 was received on 20.12.2002 by some family member of the appellant but the family member forgot to intimate about the receipt of the copy of the impugned order and kept the same somewhere in the house. It is then stated in the application that yesterday when the appellant was dusting the house and keeping the household articles in order, found the impugned order and came to know about the same.

(2.) We do not find as reasonable the ground furnished by the applicant for condoning the delay of 97 days in filing the appeal. First of all, only a vague averment has been made. It is not stated as to who was the family member who received the copy and whom he/she forgot and what efforts were made by that family member to find out the copy of the impugned order. It is also unbelievable that the family member of the applicant did not tell about the receipt of the impugned order to the applicant for such a long time. The ground seems to be a madeup one. We do not find any ground to condone the delay of 97 days in filing the appeal. This application is thus dismissed. Consequently the appeal is also dismissed as belated.