RATNA KHOBRAGADE Vs. BAJAJ ALLIANZ GENERAL INSURANCE COMPANY

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) There is a delay of 87 days in filing the revision petition. An application for condonation of delay has been moved. The delay has been explained in Para Nos.3, 4, 5 and 6, which are reproduced as hereunder:-

(3.) The petitioner has made fragile excuses in his application for condonation of delay. The financial problem cannot be considered. If there was financial problem it is not understood as to why this revision was filed after some delay. The petitioner has not mentioned how the said financial difficulty vanished within such a short time. It is well-known that ignorance of law is a lame excuse.