Gujarat High Court
Champaben Jagdishbhai Jadav vs Devjibhai Kuberbhai Rabari on 15 September, 2025
NEUTRAL CITATION
C/CA/4769/2025 ORDER DATED: 15/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4769
of 2025
In F/FIRST APPEAL NO. 28468 of 2025
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CHAMPABEN JAGDISHBHAI JADAV & ORS.
Versus
DEVJIBHAI KUBERBHAI RABARI & ANR.
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Appearance:
NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2,3,4
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CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 15/09/2025
ORAL ORDER
1. The present application has been preferred for seeking condonation of delay of 110 days caused in preferring the appeal against the impugned judgment and award dated 31.01.2025 passed in M.A.C.P. No.275.
2. Heard learned advocate for the applicant.
3. Learned advocate for the applicant, submitted that owing to the poverty of the applicants, they could not prefer the appeal within the period of limitation and a reasonable amount of time was consumed in arranging the requisite court fees and other expenses for preferring the appeal. Therefore, a delay of 110 days has occurred in filing the appeal.
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4. Having considered the submissions of the learned advocates for the parties and having regard to the poverty of the applicants, who could not arrange the necessary funds for preferring an appeal within the period of limitation, in my considered opinion, constitutes a sufficient ground for condoning the delay. Thus, having regard to the facts and circumstances of the present case and in view of the law laid down by the Hon'ble Supreme Court of India in the case of Collector, Land Acquisition, Anantnag & Anr. v. MST. Katiji & Ors. [AIR 1987 SC 1353], the delay of 110 days caused in preferring the appeal is hereby condoned. The present Civil Application stands allowed. There shall be no order as to costs.
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